Section 27 in The Land Records Maintenance Act, 1895
27. Penalty for certain other offences.
- Whoever commits any of the following offences shall be punishable with imprisonment for a term which may extend to two years or with fine, or with both:(a)intentionally makes any false statement, whether on oath or not, and whether it has been recorded or not, before any Registrar of Mutations in any proceeding or enquiry under this Act;(b)falsely personates another, and in such assumed character presents any notice or makes any admission or statement, or causes any summons or commission to be issued, or does any other act in any proceeding or enquiry under this Act;(c)abets, within the meaning of the Indian Penal Code, anything made punishable under this or the last preceding section.
