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State of Assam - Section

Section 56 in The Assam Highway Act, 1989

56. Persons deemed to be public servants.

- All persons acting by the authority of the State Government or of any highway authority or a Planning Board or of any highway authority or a Planning Board in the carrying out of any of the provisions of this Act or any of the rules made under this act shall be deemed to be public servants within the meaning of Section 21 of the Indian Code.