Section 13(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(2)Where the Collector has reason to believe that a person [or a member of a family unit] [These words were inserted by Maharashtra 21 of 1975, Section 7(2).], required by section 12 to furnish a return has, without reasonable cause, failed so to do, or has submitted a return which he knows or has reason to believe to be false, the Collector shall issue a notice calling upon [such person or member] [These words were substituted for the words 'such person' by Maharashtra 21 of 1975, Section 7(2).] to show cause within fifteen days of the service thereof, why the penalty provided by subsection (1) should not be imposed upon him. If the Collector, on considering the reply or other cause shown, is satisfied that [the person or member] [These words were substituted for the words 'the person' by Maharashtra 21 of 1975.] has without reasonable cause failed to submit the return within time, or has submitted a return which he knew or had reason to believe to be false, he may impose the penalty provided in the last preceding sub-section and require him to submit a true and correct return complete in all particulars, within a period of [fifteen days from the date of the order.] [These words were substituted for the words 'one month from the date of the order' by Maharashtra 2 of 1976, Section 5.]
