Section 7K in Madras Hindu Religious and Charitable Endowments Act, 1951
7K. [ Validation of proceedings. [Inserted by Act No. 31 of 2008.]
- No act or proceedings of the Board shall be deemed to be invalid merely by reason of any defect in its constitution or on the ground that the President or any member thereof was disqualified for or had ceased to hold office or by reasons of such act or proceedings having been done or taken during the period of any vacancy in the office of the President or any member of the Board.]
