Section 150(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)Every meeting of a Regional Board, Planning Authority or [Development Authority, constituted under sub-section (2) of section 113] [This portion was substituted for the words 'Development Authority' by Maharashtra 21 of 1971, Section 15.], the minutes of the proceedings of which have been duly signed as prescribed, shall be taken to have been duly convened and to be free from all defects and irregularity.
