Section 88(1) in The Delhi Municipal Corporation Act, 1957
(1)No act done or proceeding taken under this Act shall be questioned on the ground merely of(a)the seat of any councillor [***] [The words "or alderman" omitted by Act 67 of 1993, section 65 (w.e.f. 1-10-1993)] remaining unfilled from any cause whatsoever;(b)the existence of any vacancy in, or any defect in the constitution of, the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], or in any committee thereof;(c)any [councillor or any person referred to in sub-clauses (ii), (iii) and (iv) of clause (b) of sub-section (3) of section 3 having voted] [Substituted by act 67 of 1993, section 65, for "councillor having voted" (w.e.f. 1-10-1993)] or taken part in any proceedings in contravention of section 80;(d)any defect or irregularity not affecting the merits of the case.
