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Report No. 10

75. Certain officers demand to be public servants.-

The competent authority, and every officer empowered by the appropriate Government, the Collector or the competent authority, while exercising any power or performing any duty under this Act, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 15 of 1860.

[Section 21, R.A.]



Law of Acquisition and Requisitioning of Land Back




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