Section 37 in The Madurai City Municipal Corporation Act, 1971
37. Saving of validity of proceedings.
- No act or proceeding of the council or of [a standing committee or wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] or any other committee constituted under this Act or of any person acting as Mayor, Deputy Mayor or member of the council or committee shall be deemed to be invalid or ever to have been invalid by reason only of a defect in the establishment of the council or committee or on the ground that the Mayor, Deputy Mayor or any member of the council or committee was not entitled to hold or continue in such office by reason of any disqualification or on the ground that it is discovered subsequently that the Mayor, Deputy Mayor or any member of the council took part in any proceeding or voted on any question or motion in contravention of section 35 or by reason of any irregularity or illegality in his election or appointment or in the service of any notice of meeting of the council or of any committee or by reason of such act having been done during the period of any vacancy in the office of Mayor or Deputy Mayor or member of the council or committee.Mayor
