Section 164 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
164. Default in payment by panchayat and recovery from its moneys.
(1)If any panchayat defaults in the payment of any sum, in respect of a general water tax or a special water tax collected by it under section 163, within the time specified by the Zilla Parishad, the Zilla Parishad may, notwithstanding any law relating to the funds vesting in such panchayat or any other law for the time being in force, by order direct, any bank in which any money of the panchayat are deposited or the person in charge of the Government treasury or of any place of security in which the moneys of the panchayat are deposited, to pay such sum from such moneys as may be standing to the credit of the panchayat in such bank or as may be in the hands of such person or as may, from time to time, be received from or on behalf of the panchayat by way of deposit by such bank or person, and such bank or person shall be bound to obey such order.(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.]
