Section 16 in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
16. Penalty for false declaration.
- Whoever makes a false declaration or statement in connection with the purchase or lease under this Act of a site or building, shall be punishable with imprisonment which may extend to six months or with fine or with both and shall in addition be liable to forfeit all rights acquired in the building site or building by or through such false declaration or statement.
