Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Maharashtra - Section Section 43 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 43. Officers to be public servants. - The officers functioning by or under this Act, shall be deemed to be public servants in the meaning of section 21 of the Indian Penal Code.
