LexSection 36Q — Orders constituting Appellate Tribunal to be final and not to invalidate its proceedings.
The National Housing Bank Act, 1987
1 [ 36Q. Orders constituting Appellate Tribunal to be final and not to invalidate its proceedings. --No order of the Central Government appointing any person as the Presiding Officer of an Appellate Tribunal shall be called in question in any manner, and no act or proceeding before an Appellate Tribunal shall be called in question in any manner on the ground merely of any defect in the establishment of an Appellate Tribunal.]Open in Lexace · Ask the AI about this section