Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 59(2) in Arunachal Pradesh Urban and Country Planning Act, 2007

(2)When an offence has been compounded, the of-fender, if in custody shall be discharged and no further proceedings shall be taken against him in respect of the offence compounded.