Section 21(8) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(8)Notwithstanding anything contained in the Code of Civil Procedure, 1908 (V of 1908) the Judge shall not permit -(a)any application to be compromised or withdrawn; or(b)any person to alter or amend any pleading,unless he is satisfied that such application for compromise or withdrawal or the application for such alteration or amendment is bona fide and not conclusive.
