Section 343 in Andhra Pradesh Municipalities Act, 1965
343. Penalty for not giving information or giving false information.
- If any person, who is required, by the provisions of this Act or by any notice or other proceedings issued under this Act to furnish any information,--(a)omits to furnish it, or(b)knowingly furnishes false information, such person shall be liable to a fine not exceeding on hundred rupees.[Chapter III] [Inserted by Act No. 28 of 2005, dated 25.10.2005.] Corrupt Practices and Election OffencesCorrupt Practices
