Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 13B in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 13B. [ Competent Authority to be public servant. [Sections 13B to 13E were inserted by Maharashtra 4 of 2008, (w.e.f. 25-2-2008), Section 8.] - The Competent Authority shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.
