Section 26K in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26K. Acts not to be in validated by informality, vacancy etc.
- No act done or proceedings taken under this Act by the Board or a sub-committee appointed by the Board shall be invalidated merely on, the ground of-(a)any vacancy or defect in the constitution of the Board or sub-committee; or(b)any defect or irregularity in the appointment of a person acting as a member thereof ; or(c)any defect or irregularity in such act or proceeding, not affecting the substance.
