Section 84(c) in Tamil Nadu Town and Country Planning Act, 1971
(c)being required by or under any of the provisions of this Act to make any return or to furnish any information-(i)makes a false return or furnishes false information; or(ii)wilfully, withholds or fails to furnish information, shall be punishable with imprisonment for a term which may extend to six months, or with fine which shall not be less than fifty rupees and not more than one thousand rupees, or with both.
