Section 7 — Vacancies amongst members or defect in constitution not to invalidate acts or proceedings of the Commission.

The Delhi Urban Art Commission Act, 1973
No act or proceeding of the Commission shall be deemed to be invaild by reason merely of any vacancy in, or any defect in the constitution of, the Commission.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.