Section 119A in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
119A. [ Holders of land to furnish particulars of land to [Mamlatdars] [Sections 119A and 199B were inserted by Bombay 4 of 1960, Section 15.].
(1)Every person holding land in the charge of more than one [Village-Accountant] [These words were substituted for the word 'Patwari' by Schedule III, Clause 39A.] whether as [owner] [This word was substituted for word the 'tenure-holder', by Schedule Ill, Clause 39A.] or tenant or partly as [owner] [This word was substituted for word the 'tenure-holder', by Schedule III, Clause 39A.] and partly as tenant on the 31st day of March, 1960 shall within the prescribed period furnish in the prescribed manner true particulars of all the land so held by him to each of the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] within whose jurisdiction any piece of such land is situate.(2)If any person liable to furnish particulars of land under sub-section (1) fails to furnish the particulars or furnishes such particulars as he knows to be false, he shall, on conviction, be punished with a fine which may extend to twenty-five rupees.
