Section 4(1) in The Goa Administrative Tribunal Act, 1965
(1)No Act done by the Tribunal and no proceedings before it shall be questioned on the ground merely [...] [The words and figure 'of the existence of any vacancy in, or' have been omitted, by the Amendment Act (4 of 1997).] any defect in the constitution of the Tribunal.[...] [Sub-section (2) of section 4 omitted, by the Amendment Act, 1996 (4 of 1997).]
