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[Cites 0, Cited by 0] [Section 8E] [Entire Act]

State of Assam - Subsection

Section 8E(4) in Assam Town and Country Planning Act, 1959

(4)Nothing done by the Authority in its meeting shall be held to be invalid because of any vacancy in the seats of the appointed, nominated or elected members or the absence of any of the members for any reason whatsoever.