Section 28 in THE ANDHRA PRADESH STATE DEVELOPMENT CORPORATION ACT, 2020
28. Compounding of offences by Corporation -
The Corporation or any person authorized 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:Provided that, 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.
