Section 35 in Maharashtra Housing (Regulation And Development) Act, 2012
35. Vacancies etc., not to invalidate proceedings of Housing Regulatory Authority.
- No act or proceedings of the Housing Regulatory Authority shall be invalid merely by reason of,-(a)any vacancy in, or any defect in the constitution of the Housing Regulatory Authority; or(b)any defect in the appointment of a person acting as a Chairperson or Member; or(c)any irregularity in the procedure of the Housing Regulatory Authority not affecting the merits of the case.
