Section 119(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)No act done or proceeding taken under this Act shall be question on the ground merely of -(a)The existence of any vacancy in, or any defect in the constitution on the Board, or a Authority;(b)Any person having ceased to be member of the Board or the Authority;(c)Any person associated with the Board or a Authority under the provisions of Section 120 having voted in contravention of the said section; or(d)The failure to serve a notice 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.
