Section 151(3) in The Maharashtra Village Panchayats Act, 1959
(3)All the powers and duties of the Panchayat [* *] [The words 'or Nyaya Panchayat' were deleted by Maharashtra 13 of 1975, Section 27(d).] exercised and performed bona fide till the date of the notification referred to in sub-section (1) by the persons who constituted such Panchayat [* * *] [The words 'or Nyaya Panchayat as the case may be' were deleted by Maharashtra 13 of 1975.] shall be deemed to be and always to have been validly exercised and performed by the said persons; and no acts done by the said persons shall be deemed to be invalid or be called in question on the ground merely that the persons were not members of a validly constituted Panchayat [* * * *] [The words 'or Nyaya Panchayat' were deleted by Maharashtra 13 of 1975, Section 27(d).] and the said person shall be deemed to have been indemnified and discharged from liability in respect of such acts.
