Section 104(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)No disqualification of, or defect in, the election or appointment of any person acting as a Corporator [* * *] [Omitted by U.P. Act 12 of 1977.] or as Mayor or [Deputy Mayor] [The word ] or Presiding Officer of the Corporation or as Chairman or Vice-Chairman or member of any Committee or sub-committee appointed under this Act shall be deemed to vitiate any act or proceeding of the Corporation or of any such Committee or subcommittee as the case may be, in which such person has taken part, provided the majority of the persons who were parties to such act or proceedings were entitled to act.
