Section 40(2) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
(2)No act done by any person acting in good faith as a director of the Nigam or as a member of a committee of the Nigam shall be deemed to be invalid merely on the ground that he was disqualified to be a director or that there was any defect in his appointment.
