Section 80 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
80. Punishment for false information, mala fide action, etc.
(1)If a person, in connection with a requirement or direction under this Act, provides any information that is false or misleading, or produces any false document, he shall be liable to be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one lakh rupees, or with both.(2)Any compensation or rehabilitation and resettlement benefit availed of by making a false claim or false representation or impersonation, or through fraudulent means shall be liable to be recovered by the Government in the manner as may be prescribed.(3)Disciplinary proceedings may be drawn up by the disciplinary authority against a Government servant, who if proved to be guilty of a mala fide action in respect of any provision of this Act, shall be liable to such punishment including a fine as the disciplinary authority may decide.
