Section 26 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
26. Certain officers to be public servants.
- Every officer acting under on in pursuance of the provisions of this Act, or under any rules made thereunder, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).
