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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(2) in Telangana Water, Land and Trees Act, 2002

(2)On payment of the sum of money in accordance with sub-section (1), any person in custody in connection with the offence shall be set at liberty and no proceedings shall be instituted or continued against such person in any criminal court.