Section 39 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
39. Punishment for false statement.
- Any person who makes any statement in application signed and verified by him under this Act, which is false or which he either knows or has reason to believe to be false or does not believe to be true shall be punishable with imprisonment for a term which may expend to two years or with fine or with both.
