Section 127 in Andhra Pradesh Co-Operative Societies Act, 1964
127. Acts of societies not to be invalidated by certain defects.
- No act of society or any committee or of any officer of the society shall be deemed to be invalid by reason only of the existence of any defect in the organisation of the society or in the formation of the general body or the constitution of the committee or in the appointment or election of an officer or on the ground that such officer was disqualified for his office.
