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State of Odisha - Section

Section 272 in Grama Panchayats Rules, 1968

272.

An offence shall be compounded by a written agreement between the offending party and the Grama Panchayat, if proceedings in regard to an offence have been started in a Court the compromise petition by both parties shall be filed in the Court. The Court may accept the composition in terms of the petition. The composition of an offence shall have the effect of acquittal of the offending party.