Section 119A in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
119A. [ Holders of land to furnish particulars of land to Tahsildars. [Section 119A and 119B were inserted by Bombay 4 of 1960 s. 15.]
(1)Every person holding land in the charge of more than one Village-Accountant whether as owner or tenant or partly as owner and partly as tenant on the 31st day of March, 1960 shall within the prescribed period furnish in the prescribed manner true particulars of all the land so held by him to each of the Tahsildar within whose jurisdiction any piece of such land is situate.(2)If any person liable to furnish particulars of land under sub-section (1) fails to furnish the particulars or furnishes such particulars as he knows to be false, he shall, on conviction, be punished with a fine which may extend to twenty-five rupees.
