Section 11(1) in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
(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.
