Section 73 in The Gujarat Municipalities Act, 1963
73. Councillors, etc., to be deemed public servants.
(1)Every municipal councillor, officer or servant and every lessee of the levy of any municipal tax, and every servant or other person employed by any such lessee shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (XLV of 1860).(2)The word "Government" in the definition of "legal remuneration" in section 161 of that Code shall, for purposes of sub-section (1) of this section, be deemed to include a municipality.(7)Validity of Proceedings
