Section 112(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)[ No act or proceeding of a Zilla Parishad 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 Councillor or for mere informality] [Sub-section (3) was substituted by Maharashtra 35 of 1963 section 50],
