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State of Karnataka - Section

Section 65 in Karnataka Urban Water Supply and Drainage Board Act, 1973

65. Officers and servants of the Board to be public servants.

- All officers and servants of the Board, and any person entrusted with the execution of any function under this Act, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act XLV of 1860).