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[Cites 0, Cited by 0] [Section 277(1)] [Section 277] [Entire Act]

State of Karnataka - Subsection

Section 277(1)(a) in Karnataka Municipalities Act, 1964

(a)compromise with any person who, in the opinion of the municipal council, has committed an offence punishable under this Act or any rule or bye-law thereunder and on such compromise, no proceedings shall be taken against such person in respect of such offence;