Section 65 in Tripura Town and Country Planning Act, 1975
65. Validation of acts and proceedings.
(1)No act done or proceeding taken under this Act shall be questioned on the ground merely of-(a)the existence of any vacancy in, or any defect in the constitution of the Board or any Planning Authority;(b)any person having ceased to be a member;(c)any person associated with the Board or any Planning Authority under S. 13 having voted in contravention of the said section ;(d)the failure to serve a notice on any person, where no substantial injustice has resulted from such failure; or(e)any omission, defect or irregularity not affecting the merits of the case.(2)Every meeting of the Board and any Planning Authority, the minutes of the proceedings of which have been duly signed as prescribed in sub-section (4) of S. 6 and sub-section (4) of S. 12 shall be taken to have been duly convened and to be free from all defects and irregularity.
