Section 88 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
88. Penalty for making false declaration under section 19.
- If any person makes any declaration before the registering authority under sub-section (1) of section 19 which he knows or has reason to believe to be false, he shall be punishable with fine not exceeding [two thousand rupees]. [Substituted for the words 'one thousand rupees' by section 2(d) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land Second Amendment, Act, 1987 (Tamil Nadu Act 4 of 1988).]
