Section 88A in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
88A. [ Penalty for furnishing return showing land subject to void transfer or partitions under section 22 as surplus land. [Inserted by section 5 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Sixth Amendment Act, 1972 (Tamil Nadu Act 7 of 1974).]
- Where the transfer or partition of any land has been declared to be void under section 22, and if any person has in the return furnished by him under this Act specified such land to be declared as surplus land of the transferor or of the person effecting the partition, the person so furnishing the return shall be punishable with imprisonment which may extend to six months or with fine which may extend to two thousand rupees or with both.]
