Section 86 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
86. Penalty for failure to furnish information under section 102.
- If any person refused or wilfully fails to furnish the information under sub-section (1) of section 102 within the time specified in the notice under that sub-section or within the further time, if any, allowed by the authorized officer under that sub-section, such person shall be punishable with fine which may extend to [two thousand rupees]. [Substituted for the words 'two hundred rupees' by section 2(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land Second Amendment, Act, 1987 (Tamil Nadu Act 4 of 1988).]
