Section 14(2) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
(2)Except with regard to offences, the prosecution for which requires previous sanction of the State Government, the Planning Authority or any person authorised in this behalf by the Planning Authority, by general or special order may, either before or after the institution of the proceedings, compound any offence made punishable by or under this Act or rules made thereunder.
