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[Cites 0, Cited by 2] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(2) in The Haryana Ceiling of Land Holdings Act, 1972

(2)[ If any person secures 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, he shall be punished with imprisonment which may extend to two years, or with fine which may extend to two thousand rupees, or with both.