Section 64 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
64. Chairman, Vice-Chairman, Members, Officers and servants of Market Committee or President, Vice-President etc. of Board to be public servants.
- The Chairman, the Vice-Chairman, Members, Secretary, other officers and servants of a Market Committee and the President, the Vice-President, the members, the officers and other servants of the Board shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (No. 45 of 1860).
