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State of Manipur - Section

Section 13 in Manipur (Village Authorities in Hill Areas) Act, 1956

13. Validation of acts and proceedings.

- No Act done or proceedings taken by a Village Authority under this Act shall be questioned on the ground merely of-
(a)the existence of any vacancy in, or any defect in the constitution of, the Village Authority;
(b)any defect or irregularity not affecting the merits of the case.