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[Cites 0, Cited by 0] [Section 178] [Entire Act]

State of Maharashtra - Subsection

Section 178(1) in The Maharashtra Village Panchayats Act, 1959

(1)Every member of Panchayat shall be personally liable for the loss, waste or misapplication of any money or other property of the Panchayat to which he has been party or which has been caused or facilitated by his misconduct or gross neglect of his duty as a member.