Section 105(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)A Zilla Parishad may pay compensation out of the district fund to any person sustaining any damage by reason of the exercise, in good faith, of any of the powers vested in it, in its Committees or in Panchayat Samitis and in the presiding authorities, officers and servants by or under this Act.
