Section 34(1) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(1)Whoever contravenes any lawful order passed under this Act or obstructs any person from lawfully taking possession of any land under this Act or makes a declaration or statement or furnishes any information which is false and which he has reason to believe to be false shall be punished with imprisonment which may extend to one year or with fine which may extend to two thousand rupees or with both.
