59A. [ Penalty for making false declaration in clearance list. [Sections 59A and 59B inserted by Act 24 of 1999 w.e.f. 18.8.1999]
- Any person who in a clearance list makes a declaration which is false or which he either knows or believes to be false where it results in loss of stamp duty to the State Government shall, on conviction be punishable with imprisonment for a term which shall not be less than one month but which may extend to six months and with fine which may extend to five thousand rupees.
