Section 34 in The Bombay Provincial Municipal Corporations Act, 1949
34. Proceedings of Corporation, etc. not vitiated by disqualification, etc. of members thereof. - No disqualification of, or defect in, the election or appointment of any person acting as a councillor, as the Mayor or the Deputy Mayor or the presiding authority of the Corporation or as the Chairman or a member of any Committee or subcommittee appointed under this Act shall be deemed to vitiate and act or proceeding of the Corporation or of any such Committee or sub-committee, 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.
