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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(1)(ii) in Telangana Water, Land and Trees Act, 2002

(ii)The Authority or designated officer or any other officer authorized by the Government in this regard, as the case may be, may reject to compound the offence for the reasons recorded in writing;