Section 66(2) in Arunachal Pradesh Urban and Country Planning Act, 2007
(2)Every meeting of the State Urban and Country Planning Board and any Local Planning Authority, the minutes of the proceedings of which have been duly signed as prescribed in sub-section (4) of section 6 and section (4) of section 12 shall be taken to have been duly convened and to be free from all defects and irregularity.
