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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Maharashtra - Subsection

Section 102(1) in The Maharashtra Irrigation Act, 1976

(1)The Appropriate Authority may either before or after the institution of proceedings for any offence punishable under this Act, or the rules made there under, accept from any person charged with such offence by way of composition thereof a sum of money not exceeding two hundred and fifty rupees within such time as Appropriate Authority may determine.