Section 235 in The Howrah Municipal Corporation Act, 1980
235. [ Councillors and officers and other employees of the Corporation to be public servants. [Sections 228 to 238 inserted by W.B. Act 29 of 1990.]
- Every Councillor, every Alderman, the Commissioner and every other officer or employee of the Corporation shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code and, in the definition of legal remuneration in section 161 of that Code, the word "Government" shall, for the purpose of this section, be deemed to include the Corporation as well.]
