Section 16 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
16. Punishment for false or fictitious claims.
- Whoever, by misrepresenting facts, claims compensation for non-existent or fictitious property or in the name of non-existent or fictitious person or by giving false or fictitious description of the property for grossly exaggerating the value thereof, in a matter relating to the acquisition of such property, shall be punished with imprisonment of either description which may extend to three years or with fine or both.
