Section 53 in The Mumbai Municipal Corporation Act, 1888
53. Proceedings of meeting to be deemed to be good and valid until the contrary is proved.
- Until the contrary is proved, every meeting of the corporation [* * *] [The words 'or standing committee' were deleted by Maharashtra 10 of 1998, Section 17(d).] or of a [Committees or sub-Committees] [These words were substituted for the word 'committee' by Maharashtra 27 of 1999, Section 13, (w.e.f. 23-4-1999).] in respect of the proceedings whereof a minute has been made and signed in accordance with this Act shall be deemed to have been duly convened and held, and after the members of the meeting shall be deemed to have been duly qualified; and where the proceedings are proceedings of a [Committees or sub-Committees] [These words were substituted for the word 'committee' by Maharashtra 27 of 1999, Section 13, (w.e.f. 23-4-1999).] such [Committees or sub-Committees] [These words were substituted for the word 'committee' by Maharashtra 27 of 1999, Section 13, (w.e.f. 23-4-1999).] shall be deemed to have been duly constituted and to have had power to deal with the matters referred to in the minute.
