Section 61(2) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(2)On payment by such person of such sum as composition amount, such person, if in custody, shall be released from the custody and, if any proceedings in any criminal court have been instituted against such person in respect of an offence under this Act, the composition shall be deemed to be to an acquittal and no further criminal, proceedings shall be taken against such person in respect of such offence.
