Section 37(1)(iii) in Telangana Water, Land and Trees Act, 2002

[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(1)(iii) in Telangana Water, Land and Trees Act, 2002

(iii)The Authority or Designated Officer or any officer authorized by the Government in this regard, as the case may be, shall pass order to compound the offence or otherwise within a period as may be prescribed.

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State of Telangana - Subsection

Section 37(1)(iii) in Telangana Water, Land and Trees Act, 2002