Section 385(a) in Haryana Municipal Corporation Act, 1994
(a)take, or withdraw from, proceedings against any person who is charged with-(i)an offence against this Act or any rule, regulation or bye-law made thereunder; or(ii)any offence which affects or is likely to affect any property or interest of the Corporation or the due administration of this Act; or(iii)committing any nuisance whatsoever;
