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The Delhi Municipal Corporation Act, 1957 Validation 88. Validation of proceedings, etc.- (1) No act done or proceeding taken under this Act shall be questioned on the ground merely of- (a) the seat of any councillor 1*** remaining unfilled from any cause whatsoever; (b) the existence of any vacancy in, or any defect in the constitution of, the Corporation, or in any committee thereof; (c) any 2[councillor or any person referred to in sub-clauses (ii), (iii) and (iv) of clause (b) of sub-section (3) of section 3] or taken part in any proceedings in contravention of section 80; (d) any defect or irregularity not affecting the merits of the case. (2) Every meeting 3*** of the Corporation or of any committee thereof, the minutes of the proceeding of which have been duly drawn up and signed shall be deemed to have been duly convened and to be free from all defects and irregularities. 1. The words "or alderman" omitted by Act 67 of 1993, s. 65 (w.e.f. 1-10-1993). 2. Subs. by s. 65, ibid., for "councillor having voted" (w.e.f. 1-10-1993). 3. The words "of the councillors for the election of any alderman or" omitted by s. 65, ibid. (w.e.f. 1-10-1993).    |
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