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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Telangana - Subsection

Section 129(2) in Telangana Panchayat Raj Act, 2018

(2)On payment of the amount by way of compounding no further proceedings shall be taken or continued against the defaulter in regard to the offence or alleged offence so compounded, unless it is a continuing offence.