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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(1) in The Orissa Municipal Corporation Act, 2003

(1)No act done or proceeding taken under this Act shall be questioned merely on the ground -
(a)of any vacancy or defect in the constitution of the Corporation or of any Standing Committee; or
(b)of any defect or irregularity in such act or proceeding, not affecting the merit of the case.