Section 11 in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
11. Penalty for contravention etc.
(1)If any person contravenes any of the provisions of this Act or the rules made thereunder or, makes a declaration These words inserted by [or furnishes information] [Gujarat 24 of 1973, Dated 8th November, 1973] which he knows or has reason to believe to be false, he shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees or with both.(2)No court shall take cognizance of an offence punishable under this Act except with the previous sanction of the Collector.
