Section 17(2) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(2)A Revenue Officer or official making any wrong entry or issuing a false or incorrect report or certificate in respect of any State land, shall be liable to punishment which may extend up to five years of imprisonment and fine which may extend up to fifty thousand rupees by the Chief Judicial Magistrate having jurisdiction.
