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[Cites 0, Cited by 9] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(3) in The Maharashtra Village Panchayats Act, 1959

(3)No act or proceedings of a panchayat shall be deemed to be invalid on account of any defect or irregularity in any such act or proceeding not affecting the merits of the case or on account of any irregularity in the service of notice upon any member or for mere informality.]