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State of Gujarat - Section

Section 272 in The Gujarat Panchayats Act, 1993

272. Members, etc. of panchayats and servants etc. to be public servants.

- Every member of a panchayat or of its committee, and every officer and servant maintained by or employed under panchayat, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, (XLV of 1860).