Section 80(1) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(1)If a person, in connection with a requirement or direction under this Act, provides any information that is false or misleading, or produces any false document, he shall be liable to be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one lakh rupees, or with both.
