Section 180(1) in The Maharashtra Village Panchayats Act, 1959
(1)No action shall lie against any member, officer, servant or agent of Panchayat [* * * *] [The words 'or Nyaya Panchayat' were deleted by Maharashtra 13 of 1975, Section 33.] acting under its direction, in respect of anything in good faith done under this Act or any rule or bye-law.
