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 3] [Entire Act]

State of Punjab - Section

Section 19 in Punjab Municipal Act, 1911

19. [ Officers, servants and members to be public servants. [Substituted for the old section by section 8 of Punjab Act No. 2 of 1923.]

- Every officer or servant employed by the committee whether for the whole or part of his time and every member of the committee shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.]