Section 101(1) in The Rajasthan Urban Improvement Act, 1959
(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 19 or any other member of a committee appointed under this Act having voted or taken part in any proceeding in contravention of section 23; 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 irregularly not affecting the merits of the case.
