Section 36 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
36. Punishment for false application.
- Any person who states in an application or statement signed, verified and submitted by him under this Act, anything which is false or which he knows to be false or has reason to believe it to be false or does not believe it to be true, shall be punishable with imprisonment of either description for 3 years or with fine or with both.
