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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(1) in Orissa Pani Panchayat Act, 2002

(1)A Farmer's Organisation 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 thereunder, a sum of rupees one hundred or an amount equivalent to the loss caused to the Farmer's Organisation which ever is higher as a consideration for compounding of such offence.