Section 95(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)If any Councillor, or any officer or servant of a Council, is, without the written permission of the Collector; directly or indirectly interested in any contract made with such Council, he shall be deemed to have committed an offence under Section 168 of the Indian Penal Code (XLV of 1860).
