Section 42 in The Pepsu Tenancy and Agricultural Lands Act, 1955
42. Penalty for making false statements
. - If, during the course of any proceedings under this Act, any person makes a declaration or a statement or furnishes any information which is false or which he knows or has reason to believe to be false or which he does not believe to be true, he shall be punishable with imprisonment which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
