Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Tamilnadu - Section

Section 18 in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978

18. Prescribed authority, etc., to be public servants.

- The prescribed authority and any person authorised under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).