84. All officers and servants of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to be deemed public servants.
- Every officer or servant of [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be deemed to be a public servant within the meaning of the Indian Penal Code (Act No. XLV of 1860) and in the definition of "legal remuneration" in Section 161 of that Code, the word "Government" shall, for the purposes of this section, be deemed to include a [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
