Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 73 in The Indian Forest Act, 1927 73. Forest officers deemed public servants. - All forest officers shall be deemed to be public servants within the meaning of the Indian Penal Code, 1860 (45 of 1860).
