Section 33 in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018
33. Certain persons to be public servants.
- All members, officers and servants of the Authority, shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act 45 of 1860).
