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State of Assam - Section

Section 28 in The Assam Evacuee Property Act, 1951

28. President, members and officers to be public servants.

- The President, the other members of the Committee, every Administrative Officer and every other person duly appointed under this Act or the rules made thereunder shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code (Act 45 of 1860).