Section 109 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
109. Certain suits against members, officers, etc. to be defended at cost of [Panchayat or Cram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).].
- With the previous permission of the Collector suit against any office-bearer, officer or servant of a [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] arising out of anything done or any action taken by him under this Act or the rules or bye-law-s made thereunder, shall be defended by the [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] concerned on behalf of such person and the expenses incurred on such defense shall be paid out of the funds of the [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] concerned.
