Section 16(1A) in The Haryana Ceiling of Land Holdings Act, 1972
(1A)[ Notwithstanding anything contained in sub-section (1), a person who, under section 9, fails to furnish a declaration or furnishes a declaration containing 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, shall be paid for the land for which no declaration is furnished or declaration furnished contains 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, an amount calculated at half the rates shown in the table referred to in sub-section (1).] [Inserted by Haryana Act 40 of 1976.]
