217. Powers of officers acting on behalf of Panchayat and liability for payment of compensation.
- The Government, the Inspector or any other person lawfully taking action on behalf, or in default, of a Panchayat under this Act, shall have such powers as are necessary for the purpose and shall be entitled to the same protection under this Act as the Panchayat or its officers or servants whose powers are exercised; and compensation shall be recoverable from the Village Panchayat Fund or the Panchayat Union Fund or the District Panchayat (General) Fund by any person suffering damage from the exercise of such powers to the same extent, as if the action had been taken by the Panchayat or their officers or servants.
