Section 34 in The Delhi Development Authority Act, 1957
34. Composition of offences.
- [(1) Any offence made punishable by or under this Act, may, either before or after the institution of proceedings, be compounded [Substituted by Act 56 of 1963, section 16, for sub-section (1) (w.e.f. 30-12-1963)](i)in the case of an offence referred to in sub-section (2) of section 49, by the [Lieutenant Governor] [Substituted by Act 36 of 1996 section 2 for "Administration" (w.e.f. 21-12-1996)] of the [National Capital Territory of Delhi] [Substituted by Act 36 of 1996, section for "Union territory of Delhi" (w.e.f. 21-12-1996)] or any officer authorised by him in this behalf by general or special order; and(ii)in any other case, by the Authority, or, as the case may be, the local authority concerned or any person authorised by the Authority or such local authority by general or special order in this behalf.](2)Where an offence has been compounded, the offender, if in custody shall be discharged and no further proceedings shall be taken against him in respect of the offence compounded.
