Section 24(1) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(1)If any person, who is liable to furnish a declaration under this Act willfully and without reasonable cause or excuse, fails to furnish the declaration within the period prescribed or specified therefor by or under this Act or furnishes any declaration which he knows or has reason to believe to be false, incorrect or incomplete, he shall be punished with imprisonment for a term which may extend to two years or with fine which may extend to two thousand rupees or with both.
