Section 29(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)No disqualification of or defect in the election or appointment of any person acting as member, or as the Chairperson of the Gram Panchayat or Chairperson or member of a committee of a Gram Panchayat constituted if any, under this Act Shall be deemed to vitiate any act or proceeding of the Gram Panchayat or any such committee, as the case may be, in which such person has taken part whenever the majority who were parties to such act or proceeding were entitled to act.
