Section 112(1) in The Calcutta Municipal Corporation Act, 1980
(1)No act or proceeding of the Corporation or any committee of the Corporation under this Act shall be called in question merely on the ground of-(a)the existence of any vacancy in, or any defect in the constitution of, the Corporation or any Committee of the Corporation, or(b)any member of the Corporation having voted or taken part in any proceedings in contravention of the provisions of section 101, or(c)any defect or irregularity not affecting the merit of any case to which such defects or irregularity relates.
