Section 81 in The Maharashtra Maritime Board Act, 1996
81. Power to board to compound or compromise claims
The Board may compound or compromise any claim or demand or any action or suit instituted by or against it for such sum of money or other compensation as it deems sufficient.Provided that, no settlement shall be made under this section without the previous sanction of the Government if such settlement involves the payment by the Board of a sum exceeding such amount as may be specified by the Government in this behalf.
