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State of Himachal Pradesh - Section

Section 23 in The Himachal Pradesh Requisition of Immovable Property Act, 1987

23.

The competent authority, every arbitrator and every officer empowered by the Government or by the competent authority, while exercising any power or performing any duty under this Act, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.(45 of 1860).