Section 13 — Validation of acts and proceedings.
The Manipur (Village Authorities in Hill Areas) Act, 1956
No Act done or proceedings taken by a Village Authority under this Act shall be questioned on the ground merely of— (a) the existence of any vacancy in, or any defect in the constitution of, the Village Authority; (b) any defect or irregularity not affecting the merits of the case.Open in Lexace · Ask the AI about this section