Section 26C in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
26C. Certain officers to be deemed to be public servants.
- Any officer authorised under section 23, section 23A and section 25 shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860)].
