Section 22 in Maharashtra Land Improvement Schemes Act, 1942
22. Certain officers to be public servants.
- The members and Secretary of a Board, the Inquiry Officer and any officer or person authorised or appointed by the Board [or the Company] [These words were inserted by Maharashtra 18 of 1973, section 16.], the Collector [the Divisional Soil Conservation Officer] [These words were substituted for the words 'the Land Improvement Officer' by Bombay 56 of 1949, section 3, Second Schedule.] or the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under sub-section (2) of section 4, sub-section (1) of section 11. [* * * *] [The words brackets and figures 'sub-section (2) of section 12' were deleted by Bombay 53 of 1949, section 2, First Schedule.] section 16, [section 21] [The word and figures 'section 21' were inserted by Bombay 73 of 1948, section 18.] or sub-section (2) of section 25, as the case may be, shall be deemed to be public servants within the meaning of the Indian Panel Code.
