Section 16(2) in The Gujarat Agricultural Lands Ceiling Act, 1960
(2)After serving such notice, the Tribunal shall hold an inquiry and after giving such person an opportunity to be heard, [if the Tribunal is satisfied that the person has without reasonable cause failed to furnish the statement or affidavit within time, or has submitted, a statement or an affidavit which is false or which contains incorrect particulars, the Tribunal may impose the penalty provided in Section 11 and require him to furnish a true and correct statement or affidavit complete in all particulars, within a period of one month from the date of the order] [This portion was substituted for the words 'it may pass such order as it thinks fit' by Gujarat 2 of 1974, Section 16 (2).],
