Section 104 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
104. District fund ordinarily liable for all costs and expenses incurred by Zilla Parishad.
- Except as is hereinafter otherwise provided, no presiding authority, Councillor, officer holding officer under or servant of, a Zilla Parishad shall be personally liable in respect of any contract or agreement duly made, or for any expense duly incurred by or on behalf of such Zilla Parishad; the district fund at the disposal of each Zilla Parishad, and where the liability arises under any contract or agreement in relation to any Panchayat Samiti, the block grant at the disposal thereof shall, subject to any order made by the State Government, be liable for and be charged with all cost, in respect of any such contract or agreement and all such expenses.
