Section 8(1) in The East Punjab Refugees (Registration of Land Claims) Act, 1948
(1)Any person who in the opinion of a Deputy Commissioner has submitted with regard to his claim any information which is false shall in addition to any other punishment to which he may be liable, be by order in writing of the Deputy Commissioner, disqualified from being allotted any land by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, or, if he has already been allotted land by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, such allotment shall be, by order in writing of the Deputy Commissioner cancelled either in whole or in part.
