Section 46 in Telangana Infrastructure Development Enabling Act, 2001
46. Settlement agreement.
(1)When it appears to the Board that there exists a possibility of a settlement, the terms and conditions of which may be acceptable to the parties, the Board shall formulate the terms and conditions of the possible settlement and submit the same to the parties for their observations. After receiving the observations of the parties, if any, the Board may reformulate the terms and conditions of the possible settlement.(2)If the parties reach agreement on a settlement of the dispute, they may draw up and sign a written settlement agreement. If requested by the parties, the Board may draw up or assist the parties in drawing up the settlement agreement.(3)When the parties sign the settlement agreement, it shall be final and binding on the parties and persons claiming under them respectively.(4)The Board shall authenticate the settlement agreement and furnish a copy thereof to each of the parties.
