Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Karnataka - Subsection

Section 125(2A) in Karnataka Land Reforms Act, 1961

(2A)If any person who is under an obligation to furnish any return, statement or information under this Act or any rule made thereunder, furnishes any return, statement or information which he knows or has reason to believe to be false, he shall, on conviction by a magistrate, be punished with fine which may extend to one thousand rupees.