Section 16(1) in The Gujarat Agricultural Lands Ceiling Act, 1960
(1)If in preparing a list under Section 13, the Tribunal has reason to believe that any person, holding land in excess of ceiling area, has failed to furnish [a statement or affidavit] [These words were substituted for the words 'a statement' by Gujarat 2 of 1974, Section 16 (1).] under Section 10 or has furnished [a statement or affidavit] [These words were substituted for the words 'a statement' by Gujarat 2 of 1974, Section 16 (1).] containing incorrect particulars, the Tribunal shall serve a notice on such person to show cause why a penalty should not be imposed on him under Section 11.
