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State of Rajasthan - Section

Section 66 in Rajasthan Municipalities Act, 2009

66. Members etc. to be deemed public servant.

- Every member, officer, servant of the Municipality or employee of Municipality and every lessee of the levy of any municipal tax, and every servant or other employee of any such lessee shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (Central Act No. 45 of 1860).