Section 11 in The Gujarat Agricultural Lands Ceiling Act, 1960
11. Penalty for failure to furnish statement [or affidavit] [These words were inserted, by Gujarat 2 of 1974, Section 13 (1).] etc.
- If a person liable to furnish a statement [or affidavit] [These words were inserted, by Gujarat 2 of 1974, Section 13 (1).], under Section 10 fails, without reasonable cause, to furnish the statement, [or affidavit] [These words were inserted, by Gujarat 2 of 1974, Section 13 (1).], or furnishes a statement [or affidavit] [These words were inserted, by Gujarat 2 of 1974, Section 13 (1).], containing incorrect particulars, with an intention to suppress the information about surplus land held by him [then he shall be liable to a penalty which shall not be less than one hundred rupees and which may, extend upto five hundred rupees.] [These words were substituted for the words 'then he shall be liable to a penalty not exceeding five hundred rupees' by Gujarat 2 of 1974, Section 13 (2).]
