79. Councillors, etc., to be deemed public servants.
(1)Every councillor, officer or servant of a municipal council, every auditor appointed under section 290 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 and the Prevention of Corruption Act, 1947 (Central Act II of 1947) for the time being in force.(2)The words "State Government" and "Government" in section 161 of the Indian Penal Code, shall for the purposes of sub-section (1) of this section be deemed to include a municipal council.
