Section 42 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
42. Member, etc. to be public servants.
- All members of Rent Court, Rent Tribunal and Rent Authority appointed under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).
