Section 164(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Every payment made pursuant to an order under sub-section (1) shall be a sufficient discharge to such bank or person from all liability to the panchayat in respect of any sum so paid by it or him of the money of the panchayat so deposited with such bank or person.] [Added by Maharashtra Act No. 79 of 2018, dated 24.12.2018.]
