Section 116(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Subject to the provisions of this Act, the Chief Executive Officer may, on behalf of the Zilla Parishad or on its behalf for the purposes of a Panchayat Samiti, enter into any contract or agreement in such manner and form as, according to the law for the time being in force, would bind him if such contract or agreement were on his own behalf.
