Section 101(1) in The Punjab Town Improvement Act, 1922
(1)No act done or proceeding taken 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 trust or any committee, or(b)any person having ceased to be a trustee, or(c)any trustee or any person associated with the trust under section 13 or any other member of a committee appointed under this Act, having voted or taken any part in any proceeding in contravention of section 16, or(d)the failure to serve a notice on any person, where no substantial injustice has resulted from such failure, or(e)any omission, defect, or irregularity not affecting the merits of the case.
