Section 87 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
87. Penalty for furnishing false return or information.
- If any person who is under an obligation to furnish any return or information under this Act, furnishes any return or information which he knows or has reason to believe to be false, he shall be punishable with fine which may extend to [two thousand rupees]. [Substituted for the words 'one thousand rupees' by section 2(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land Second Amendment, Act, 1987 (Tamil Nadu Act 4 of 1988).]
