Section 19(3) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(3)The Chief Executive and the employees of the Board and all other persons authorized to do any act under the Act shall, while acting or purporting to act in pursuance of any of the provisions made by or under the Act, be deemed to be public servants within the meaning of section 21 of the Ranbir Penal Code.
