Section 16(5) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(5)[* * *] [Sub-section (4) and (5) were deleted by Maharashtra 37 of 2007, Section 6, (w.e.f. 21.12.2006).]Explanation.- In sub-section (3), compensatory allowance shall mean such sum of money payable to the holder of an office of a Councillor by way of travelling allowance, daily allowance and such other allowance for the purpose of enabling him the recoup any expenditure incurred by him in performing the functions of that office.
