Section 169(7) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(7)No act or proceedings of any such [Committee] [The word 'Committee' was substituted for the word 'Tribunal' by Maharashtra 43 of 1994, Section 2(b).] shall be deemed to be invalid by reason only of the existence of any vacancy among its members or any defect in the constitution thereof.
