Section 37(1)(iii) in Andhra Pradesh Water, Land and Trees Act, 2002

[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(1)(iii) in Andhra Pradesh Water, Land and Trees Act, 2002

(iii)the Authority or Designated Officer or any officer authorized by the Government in this regard, as the case may be, shall pass order to compound the offence or otherwise within a period as may be prescribed:

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State of Andhra Pradesh - Subsection

Section 37(1)(iii) in Andhra Pradesh Water, Land and Trees Act, 2002