Section 24 in Uttar Pradesh Muslim Waqfs Act, 1960
24. Vacancies amongst members or defect in constitution not to invalid-date acts or proceedings of the Board.
- No act or proceeding of the Board shall be deemed to be invalid by reason only of the existence of [any vacancy in the office of the President or any members] [Subtituted by section 8 of U.P. Act No. 23 of 1995.] or any defect in the constitution thereof.
