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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(1) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(1)The Corporation or any person authorized by the Corporation by general or special order in this behalf may, either before or after the institution of the proceedings, compound any offence made punishable by or under this Act.