Section 74(1) in The Gujarat Municipalities Act, 1963
(1)No disqualification of or defect in the election or appointment of any person acting as councillor or as the President or presiding authority of a general meeting or as a chairman or member of a committee appointed under this Act shall be deemed to vitiate any act or proceeding of the municipality or of any such committee, as the case may be, in which such person has taken part, wherever the majority of persons, parties to such act or proceeding were entitled to act.No resolution of a municipality or of any committee appointed under this Act shall be deemed invalid on account of any irregularity in the service of notice, upon any councillor or member provided that the proceedings of the municipality or committee, were not prejudicially affected by such irregularity.
