Section 118(1) in Nagpur Improvement Trust Act, 1936
(1)No act done or proceeding taken under this Act shall be questioned on the ground merely of,-(a)the existence of any vacancy in, or any defect in the constitution of the Trust or any committee ; or(b)any person having ceased to be a Trustee ; or(c)any trustee, or any person associated with the Trust under section 17 or any other member of a committee having voted or taken any part in any proceeding in contravention of section 20 ; or(d)the failure to serve a notice on any person, where no substantial injustice has resulted from such failure ; or(e)any omission, defect or irregularity not affecting the merits of the case.
