Section 24(3) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(3)If any Village Officer, or any officer of the Revenue, Registration or Survey and Settlement Departments of the Government willfully and without reasonable cause or excuse fails to report to the Revenue Divisional Officer any information which he may receive of any transaction in respect of any land made in contravention of any of the provisions of this Act, he shall be punished with imprisonment for a term which may extend to two years or with fine which may extend to two thousand rupees or with both.
