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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(1) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

(1)Any Irrigation Officer may accept from any person who committed or in respect of whom a reasonable belief can be inferred that he has committed an offence punishable under this Act or the rules made there under, a sum of money not exceeding two hundred rupees, by way of composition for such offence.