Section 140 in The Orissa Town Planning and Improvement Trust Act, 1956
140. Validation of acts and proceedings.
(1)No act done or proceeding taken under this Act shall be questioned on the ground merely of -(a)the existence of any vacancy in, or any defect in the constitution of the Planning authority or any Committee; or(b)any person having ceased to be a member of the Planning authority; or(c)any member or any person associated with the Planning authority or any other member of a Committee appointed under this Act having voted or taken any other part in the proceedings in contravention of Section 19; or(d)any irregularity in the service of a notice under Section 45 on any person, where no substantial injustice has resulted from such failure; or(e)any omission, defect or irregularity not affecting the merits of the case.(2)Every meeting of the Planning authority, the minutes of the proceedings of which have been duly signed as prescribed in Clause (b) of Section 15, shall be deemed to have been duly convened and to be free from all defects and irregularity.
