Section 84 in The Himachal Pradesh Town and Country Planning Act, 1977
84. Vacancy not to invalidate proceedings.
- No act of a Town and Country Development Authority or a Special Area Development Authority or any of its committee shall be invalid merely by reasons of -(a)any vacancy, in or defect in the constitution thereof; or(b)any defect in the appointment of a person acting as a Chairman or member thereof; or(c)any irregularity in the procedure thereof not affecting the merits of the case.
