Section 5A in The West Bengal Valuation Board Act, 1978
5A. [ Validation. [Section 5A Inserted by W. B. Act 24 of 1979.]
- Notwithstanding anything contained elsewhere in this Act, no action of the Board shall be invalid or otherwise called in question merely on the ground of the existence of any vacancy (initial or subsequent) in the office of the members of the Board.]
