Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 129 in The Orissa Town Planning and Improvement Trust Act, 1956

129. Members of the Planning authority, etc., deemed to be public servants.

- Every member of a Planning authority and employee of the said authority and every member, officer and employee of the Tribunal, shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, XLV of 1860.