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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Andhra Pradesh - Subsection

Section 137(1) in Andhra Pradesh Panchayat Raj Act, 1994

(1)The Executive Authority may, subject to such restrictions and control, as may be prescribed, compound for a sum not exceeding rupees five hundred, any offence against the provisions of this Act or any rule or bye-law made thereunder, which may by rules, be declared compoundable.