Section 84 in Tamil Nadu Town and Country Planning Act, 1971
84. Disobedience of summons, requisitions, etc., and refusal to give information, etc.
- Whoever -(a)wilfully or without any reasonable excuse, disobeys any summons, requisitions or other lawful order or direction issued under or in pursuance of any of the provisions of this Act; or(b)resists or obstructs any officer or authority in the exercise of any power conferred on, or in the discharge of any duty imposed upon, or in the performance of any function entrusted to, such officer or authority by or under any of the provisions of this Act; or(c)being required by or under any of the provisions of this Act to make any return or to furnish any information-(i)makes a false return or furnishes false information; or(ii)wilfully, withholds or fails to furnish information, shall be punishable with imprisonment for a term which may extend to six months, or with fine which shall not be less than fifty rupees and not more than one thousand rupees, or with both.
