Section 65 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
65. Chairman, the three Vice-Chairmen, Executive Director, Members, and Officers, etc., to be public servants
The Chairman, the three Vice-Chairmen, Member, Executive Director and officers and servants on deputation or of the Corporation, 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 there under, be deemed to be public servant within the meaning of section 21 of the Indian Penal Code.
