Section 2(3A) in The Punjab Land Revenue (Surcharge) Act, 1954
(3A)[ If a landowner fails to furnish the information required in the foregoing subsection or furnishes the information which is wrong in material particulars, he may be charged a penalty up to twelve times the amount of surcharge recoverable from him under this Act:] [Sub-section (3A) inserted by Punjab Act No. 13 of 1957.]Provided that a land-owner shall be deemed to have furnished the required information if he furnishes it within one month of the commencement of the Punjab Land Revenue (Surcharge) (Amendment) Act, 1957].
