Section 30 — Vacancies, etc., not to invalidate proceeding of Authority.

The Real Estate (Regulation and Development) Act, 2016.
No act or proceeding of the Authority shall be invalid merely by reason ofโ€” (a) any vacancy in, or any defect in the constitution of, the Authority; or (b) any defect in the appointment of a person acting as a Member of the Authority; or (c) any irregularity in the procedure of the Authority not affecting the merits of the case.
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