Section 24A in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
24A. [ Punishment for failure to furnish return or supplementary return or false return or supplementary return under section 11A. [Inserted by Rajasthan Act No. 8 of 1976]
- If any person bound to file a return or supplementary return under section 11A does not file the return or supplementary return within the time specified in that section, or files a return or a supplementary return under the said section, 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 Rs. 2000/-or with both.]
