Section 18A(2) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
(2)On payment of such sum as may be determined by the Authority or as the case may be, the person so authorised, no further proceedings shall be taken against the accused person in respect of the same offence.] [Sub-section (4) substituted by Gujarat 1 of 1999, dated 9th March 1999]
