Section 57 in Karnataka Urban Development Authorities Act, 1987
57. Composition of offence.
(1)The Authority or any person, authorised by the Authority by general or special order may, either before or after the institution of proceedings compound any offence made punishable by or under this Act.(2)Where an offence has been compounded, the offender, shall be discharged and no further proceedings shall be taken against him in respect of the offence compounded.
