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State of Assam - Section

Section 29 in The Assam Consolidation of Holdings Act, 1960

29. Penalty for failure to comply with lawful order.

- Whoever contravenes any lawful order passed under the provisions of this Act or the rules made thereunder, or furnishes any information which is false and which he has reason to believe to be false shall be punished with fine which may extend to two hundred rupees.