Section 439 in Karnataka Municipal Corporations Act, 1976
439. 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 or negligently furnishes false information, such person shall, on conviction, be punished with fine not exceeding one hundred rupees.
