LexSection 214 — Validity of acts and proceedings.
The Manipur Municipalities Act, 1994
(1) No act of the Nagar Panchayat or of the Council or of any of its committees shall be deemed to be invalid by reason of any vacancy in the membership thereof. (2) Any proceeding of a meeting of the Nagar Panchayat or of Council or of any committee thereof shall be valid notwithstanding that it is subsequently discovered that some person who was not entitled to do so, sat or voted or otherwise took part in the proceedings.Open in Lexace · Ask the AI about this section