Section 14 in The Tamil Nadu Bhoodan Yagna Act, 1958
14. Acts of State Board, etc., not to be invalidated by informality, etc.
- No act of the State Board or of any person acting as Chairman thereof shall be deemed to be invalid by reason only of a defect in the establishment of the Board or of such act having been done during the period of any vacancy in the office of Chairman or member of the State Board, or on the ground that the Chairman or any member of the Board was not entitled to hold or to continue in such office.
