Section 82 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
82. Vacancy not to invalidate proceedings.
- No act of a Town and Country Development Authority or a Special Area Development Authority or any of its committed shall be invalid merely by reason of,-(a)any vacancy in, or defect in the Constitution thereof; or(b)any defect in the appointment of a person acting as a Chairman or member thereof; or(c)any irregularity in the procedure thereof not affecting the merits of the case.
