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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(4) in The Gujarat Agricultural Lands Ceiling Act, 1960

(4)Every person required to make or deliver a statement under sub-section (3) shall be deemed to be legally bound to do so within the meaning of Sections 175 and 176 of the Indian Penal Code (XLV of 1860).