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Bengal Presidency - Section
Section 94 in Cess Act, 1880
94. False returns. -.
| **[94. False returns.]()**[—]() Any person who is bound tomake any return under this Part shall be deemed to be legallybound to give notice and to furnish information to a publicservant in respect of the same. | **[94. False returns.]()**[—]() Any person who is bound tomake any return under this Part shall be deemed to be legallybound to give notice and to furnish information to a publicservant in respect of the same. |
| If the Collector shall see ground for believing that anyreturn made is false, he may prosecute the maker accordingly. | If the Collector shall see ground for believing that anyreturn made is false, he may prosecute the maker accordingly. |
| [*******]() | And, //if the person so prosecuted is convicted, the Collectormay proceed to make a valuation of the lands mentioned in suchreturn, by such ways and means as to him shall seem expedient.// |