Section 4(8) in The Mumbai Metropolitan Region Development Authority Act, 1974
(8)No act or proceeding of the Metropolitan Authority, or of any committee or other body thereof, shall be deemed to be invalid at any time merely on the ground that-(a)any of the members of the Authority or its Committee or body are not duly elected, nominated or appointed or for any other reason are not available to take office at the time of the constitution or any meeting of the Authority or of its Committee or body or there is any defect in the constitution thereof or any person is a member in more than one capacity or there are one or more vacancies in the offices of any such members;(b)there is any irregularity in the procedure of the Authority or such Committee or body, affecting the merits of the matter under consideration.
