Section 2C in Tamil Nadu Preservation of Private, Forests Act, 1949
2C. Vacancy in committee, etc., not to invalidate acts or proceedings.
- No act or proceeding of the committee shall be deemed to be invalid by reason only of the existence of any vacancy in the committee or any defect in the nomination of a member thereto or on the ground only that more than two months have elapsed between one meeting of the committee and another.] [Substituted for the original Explanation by the section 10(2) of the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1965, (Tamil Nadu Act 22 of1965).]
