Section 38(1) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(1)If any person in any proceeding under this Act-(a)intentionally makes any false statement during the course of such proceeding ; [or] [Inserted by Act No. XV of 2008.](b)intentionally produces before any Revenue Officer any false document ; or(c)files a statement which is false or incorrect to his knowledge ; he shall be punished with imprisonment for a term which may extend to two years, or with fine which may extend to Rs. 1,000, or with both.
