42. Failure to submit return to entail forfeiture of claim.
- If any person required to submit a return under Section [40-A] [Substituted vide Orissa Act No. 9 of 1974.] [or Section 40-B] [Inserted vide Orissa Act No. 29 of 1976.] fails to do so or submits a return which he knows or has reason to believe to be false in respect of all or any of the material particulars, the Revenue Officer may obtain the necessary information through such agency as he may consider proper and shall thereafter proceed to prepare and publish the statement contemplated under Section 43:Provided that the [amount] [Substituted vide Orissa Act No. 44 of 1976.] payable for the lands declared to be his surplus land in accordance with the provisions of Section 44 shall be [fifty per centum] [Substituted vide Orissa Act No. 9 of 1974.] of the amount which he would have been entitled to, had he submitted a correct return under Section [40-A] [Substituted vide Orissa Act No. 9 of 1974.] [or Section 40-B] [Inserted vide Orissa Act No. 29 of 1976.].
