Section 16 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
16. False information by a tenant.
- If any person who after the commencement of this Act has been put in possession of land in a colony as a tenant shall have given false information intending or having reason to believe that any officer of the [Government] [ Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] may be thereby deceived regarding is qualification to become a tenant, he shall be deemed to have committed a breach of the conditions of his tenancy:Provided that this section shall not apply to persons who have been in possession of a tenancy for more than three years or to any person who has acquired a right of ownership.
