Section 13 in The U.P. Water Supply and Sewerage Act, 1975
13. Acts not to be invalidated by informality, vacancy etc.
- No Act done or proceeding taken under this Act by the Nigam or a committee appointed by the Nigam shall be invalidated merely on the ground of -(a)any vacancy or defect in the constitution of the Nigam or any committee thereof; or(b)any defect or irregularity in the appointment of a person acting as a member thereof; or(c)any defect or irregularity in such act or proceeding, not affecting the substance.
