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[Cites 0, Cited by 0] [Section 298(3)] [Section 298] [Entire Act]

State of Karnataka - Subsection

Section 298(3)(a) in Karnataka Panchayat Raj Act, 1993

(a)A Grama Panchayat, Taluk Panchayat or Zilla Panchayat or such officer as the Zilla Panchayat may authorise in this behalf may accept by way of composition a sum of money not exceeding five hundred rupees from any person, who, in the opinion of the Grama Panchayat, Taluk Panchayat or Zilla Panchayat or the authorised officer, as the case may be, has committed,-
(i)any of the aforesaid offences referred to in sub-section (1), or
(ii)any other offence under this Act or under any rule, regulation or bye-law made thereunder which may by notification be declared by the Government as compoundable; and on such composition no proceeding shall be taken against such person in respect of such offence.