Section 55 in Rajasthan Special Investment Regions Act, 2016
55. Power of a Regional Development Authority as to legal matters.
- A Regional Development Authority may, -(a)institute, defend or withdraw from any legal proceeding; and(b)admit, compromise or withdraw any claim made in any legal proceeding or otherwise:Provided that no withdrawal from prosecution for an offence under this Act shall be made except with the permission of the court.
