Section 28 in Assam State Acquisition of Zamindaries Act, 1951
28. Penalties.
- Whoever -(i)Wilfully fails or neglects to comply with any requirement made of him under this Act, or(ii)Contravenes any lawful order passed under this Act, or(iii)Obstructs or resists the taking by the Deputy Commissioner or any other officer authorised by him in writing of charge of any property of a proprietor or tenure-holder which has vested in the State under this Act, or(iv)Furnishes information which he knows or believes to be false or does not believe to be true shall, on conviction before a Magistrate, and in addition to any other action that may be taken against him, be punishable with fine which may extend to two thousand rupees.
