Section 83 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
83. Penalty for false statement in the application.
- If a person makes a statement in the verification mentioned in Section 81 which is false, and which he either knows or believes, to be false, or does not believe to be true, he shall be deemed to have committed an offence punishable under Section 193 of the Indian Penal Code, 1860 (XLV of 1860).
