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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(1) in U.P. Area Development Act, 1976

(1)The Chairman or the Secretary of the Authority of any other officer or the Authority authorised by it by general or special order in that behalf may, either before or after institution of the proceedings, compound any offence punishable under this Act on such terms including payment of composition fee as he may think fit.