Section 76 in Karnataka Municipal Corporations Act, 1976
76. Proceedings of corporation, etc., not vitiated by disqualification, etc., of members thereof.
(1)No act done or proceeding taken under this Act shall be questioned merely on the ground,-(a)of any vacancy or defect in the constitution of the corporation or of any standing committee; or(b)of any defect or irregularity in such act or proceeding, not affecting the merits of the case.(2)No disqualification of or defect in the election or appointment of any person acting as a councillor, Mayor or the Deputy Mayor or as the chairman or a member of any standing committee appointed under this Act shall be deemed to vitiate any act or proceedings of the corporation or of any such standing committee in which such person has taken part provided that the majority of the persons who were parties to such act or proceedings were entitled to act.
