Section 3U in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
3U. Chairman, Members, Chief Executive Officer & Officers, etc. to be Public Servant.
- The Chairman, Members, Chief Executive Officer and Officers and servants of the slum Rehabilitation Authority, as the case may be, shall, while acting or purporting to act in pursuance of any of the provisions of this Act or rules or regulations made thereunder, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
