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

State of Maharashtra - Subsection

Section 61(1) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(1)The Appropriate Authority may either before or after the institution of the proceedings for any offence punishable under this Act or the rules made thereunder, accept from any person charged with such offence, by way of composition thereof, a sum of money not exceeding one thousand rupees within such time as the Appropriate Authority may determine.