Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 141] [Entire Act] State of Andhra Pradesh - Subsection Section 141(6) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016 (6)The acts of a member shall be valid notwithstanding any defect that may afterwards be discovered in his appointment or qualifications.
