Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 12] [Entire Act]

State of Gujarat - Section

Section 81 in The Bombay Tenancy and Agricultural Lands Act, 1948

81. Offences and penalties.

(1)Whoever contravenes any provision of any of the sections, sub-sections or clauses mentioned in the first column of the following Table shall on conviction, for each such offence be punishable with fine which may extend to the amount mentioned in that behalf in the third column of the said Table.Explanation. - The entries in the second column of the said table headed "(Subject" are not intended as the definitions of offences described in the sections sub-sections and clauses mentioned in the first column, or even as abstracts of those sections, subsections and clauses, but are inserted merely as references, to the subjects of the sections, sub-sections and clauses, the numbers of which are given in the first column.
Section, sub-section or clause Subject Fine may be imposed
1 2 3
    Rs.
[*** [Entries relating to sections 5, 8(3) and 9(3) were deleted by Bombay 13 of 1956, section 42(l)(a).] ***]  
[*** [Entries relating to sections 5, 8(3) and 9(3) were deleted by Bombay 13 of 1956, section 42(l)(a).] ***]  
[*** [Entries relating to sections 5, 8(3) and 9(3) were deleted by Bombay 13 of 1956, section 42(l)(a).] ***]  
Section 11 Levy of cess, rate, vero-huk tax, or servicewhich has been abolished. 1,000
Section 26(2) Failure to give written receipt for the amountof rent received. 100
Section 29 Taking possession of land or dwelling housecountry to section 29 1,000
[Section 34A [This entry was inserted by Bombay 38 of 1957, section 26.] Failure to furnish particulars of land orfurnishing false particulars. 25]
[Section 66A [This entry was inserted by Bombay 13 of 1956, section 42(l)(b).] Failure on the part of the neighbouring holderto comply with the order made under this section. 100]
(2)An offence for the contravention of the provisions of [section 11 or sub-section (2) of section 26 or section 29] [This portion was substituted for the words and figures 'section 9 or 11' by Bombay 13 of 1956, section 42(a).] shall be cognizable.