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6. Vacancies, etc., not to invalidate proceedings of the Board or the Committee.

No act or proceeding of the Board of the Committee shall be invalid merely by reason of

(a) the existence of any vacancy in, or any defect in the constitution of, the Board or the Committee; or

(b) any irregularity in the procedure of the Board or of the Committee not affecting the merits of the case.



National Capital Region Planning Board Act, 1985 Back




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