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[Cites 0, Cited by 7] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in Maharashtra Land Requisition Act, 1948

(2)Every person required to furnish such information as is referred to in sub-Section (1) shall be deemed to be legally bound to do so within the meaning of sections 176 and 177 of the Indian Penal Code.