Section 37A in The M.P. Ceiling On Agricultural Holdings Act, 1960
37A. [ Offences and punishment. [Substituted by Madhya Pradesh Act, No. 37 of 1976. (w.e.f. 16-7-1976)]
(1)If any person who is under an obligation to furnish a return under this Act refuses or wilfully fails to furnish a return within the time specified for the purpose, or wilfully furnishes an incomplete or incorrect return, he shall be punishable with imprisonment tor a term which may extend to two years or with fine which may extend to five thousand rupees or with both.(2)If any person who is under an obligation to furnish a return under this Act furnishes a return which he knows or has reason to believe to be false, he shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees or with both.] [Substituted by Madhya Pradesh Act, No. 13 of 1974. (w.e.f. 7-3-1974)]
