Section 98 in The Orissa Development Authorities Act, 1982
98. Compounding of offence etc.
(1)The Authority or any person authorised by it in this behalf by general or special order, may-(a)institute, defend or withdraw from any legal proceeding under this Act or any rule made thereunder;(b)either before or after the institution of the proceedings, compound any offence made punishable under this Act or any rule made thereunder; and(c)admit, compromise or withdraw any claim made under the Act or any rule made thereunder :[Provided that the Authority or any person authorised by it in this behalf shall not withdraw any legal proceeding pending in-(a)Criminal Court without the consent of that Court ; and(b)Civil Court without leave of that Court, wherever it is necessary under the provisions of the Code of Civil Procedure, 1908 (5 of 1908.)](2)When an offence has been compounded, the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence compounded.
