Section 96(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)If any Councillor or an officer or servant of a Council makes or directs to be made any payment or application of any money or other property belonging to or under the control of such Council, to any purpose riot authorised by or under this Act, or assents to, or concurs with or participates, in, any affirmative vote or proceeding relating thereto, he shall be individually li4ble to such Council for the loss or damage caused thereby, unless he proves that he acted in good faith and with due care and attention.
