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 0] [Entire Act] NCT Delhi - Section Section 76 in The Delhi Rent Act, 1995 76. Rent Authorities to be public servants. - All Rent Authorities and additional Rent Authorities appointed under this Act shall he deemed to be public servants within the meaning of section 21 of the Indian Penal Code. (45 of 1860 .)
