Section 13(10) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(10)No proceeding, or act done by or on behalf of the Committee shall be questioned on the ground of want of any qualifications, or defect in the election or nomination of any person as Chairman, Vice-Chairman or Member of the Committee, or on the ground of any vacancy, or any other defect in the constitution of the Committee.
