Section 17 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
17. Punishment for award of disproportionately excessive compensation.
- Whoever, being an officer empowered under any law or by an order or otherwise directed to assess or award compensation for acquisition of property, dishonestly with a malafide intention,-(i)assesses or awards compensation which is excessive so as to be grossly disproportionate to the market value of the property so acquired, or in violation of any direction of law for the time being in force, prescribing the mode of calculation of compensation, or(ii)assesses or awards compensation for the non-existent or fictitious property or to a fictitious person,shall be punished with imprisonment of either description which may extend to three years or with fine or both.
