Section 10 in A.P. Sri Simhachalam Varaha Lakshmi Narasimha Swamy Devasthanam Panchagramalu (Regularization of Occupations of Houses and Houses Sites) Act, 2019
10. Punishment for Furnishing of false information.
- Any person who furnishes false information or information which has reason to believe not to be true, will be prosecuted as per the provisions of Section 177 of the Indian Penal Code, 1860 (Central Act No. 45 of 1860).
