Section 9 in The Maharashtra Municipal Property Tax Board Act, 2011
9. Vacancy, etc. not to invalidate proceedings of Board.
- No act or proceedings of the Board shall be invalid merely by reason of, -(a)any vacancy or any defect in the constitution of the Board; or(b)any defect in the appointment of the Chairperson or a Member of the Board; or(c)any irregularity in the procedure of the Board not affecting the merits of the case.
