Section 7 in The East Punjab Refugees (Registration of Land Claims) Act, 1948
7. Offences and Penalties.
- Any person who -(a)submits with regard to his claim under this Act any information which is false; or(b)being a public servant as defined in section 21 of the Indian Penal Code, 1860 [Act XLV of 1860], abets the commission of an offence under clause (a) above;shall be punishable with rigorous imprisonment which may extend to five years or with fine up to Rs. 5,000 or with both.
