Section 25 in Punjab Regional and Town Planning and Development Act, 1995
25. Validation of acts and proceedings.
- No act done or proceedings taken under this Act shall be questioned merely on the ground of -(a)the existence of any vacancy in or any defect in the constitution of the Authority;(b)any person associated under Section 24 having voted in contravention of the provisions of this Act in this behalf;(c)the failure to serve a notice on any person where no substantial injustice has resulted from such failure;(d)any omission, defect or irregularity not affecting the merits of the case.
