Section 21 in The Central Provinces and Berar Agricultural Produce Market Act, 1935
21. [ Members, office-bearers and servants of committee to be public servants. [This section was added by M. P. Act VII of 1954, Section 2.]
- Every member of a market committee, every chairman and Vice-Chairman of such Committee and every officer or servant thereof shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860.]
