Section 66(1) in Arunachal Pradesh Municipal Act, 2007
(1)No act or proceeding of the Municipality or of any committee of the Municipality shall be called in question merely on the ground of-(a)the existence of any vacancy in, or any defect, initial or subsequent, in the constitution of , the Municipality or any committee of the Municipality, or(b)any councillor having voted or taken part in any proceeding in contravention of the provisions of section 55, or(c)any defect or irregularity not affecting the merit of any case to which such defect or irregularity relates,
