Section 15(7) in The Haryana Ceiling of Land Holdings Act, 1972
(7)[ Notwithstanding anything contained in section 21, a person who secured an allotment by furnishing information which is false or which he knows or has reason to believe to be false or which he does not believe to be true and who is or has at any time been in possession of any surplus area to which he is or was not entitled under the law shall, for the period for which the surplus area remains or has remained in his possession, be charged a licence fee equal to thirty times the land holdings tax, recoverable in respect of this area.] [Inserted by Haryana Act 40 of 1976.]
