Section 166 in The M.P. Municipal Corporation Act, 1956
166. Duty of occupier to furnish true information regarding owner's name and address.
- If the occupier of any land or building neglects or refuses, without reasonable cause, to comply with a notice served under Section 139 furnishes information which is untrue to his knowledge he shall be punishable with fine which may extend to [one thousand rupees] [Substituted by M.P. Act No. 29 of 2003 for the word 'one hundred rupees'.].
