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[Cites 0, Cited by 2] [Entire Act]

State of West Bengal - Section

Section 10 in The West Bengal Housing Board Act, 1972

10. Proceedings presumed to be good and valid.

- No disqualification or defect in the appointment of any person acting as Vice-Chairman or other member shall be deemed to violate any act or proceeding of the Board, if such act or proceeding is otherwise in accordance with the provisions of this Act.