Section 9 in The West Bengal Government Premises (Tenancy Regulation) Act, 1976
9. Certain persons to be deemed to be public servants.
- The prescribed authority [the Appellate Authority] [Words inserted by W.B. Act Act 30 of 1985.] and the officers and other employees authorised to carry out any of the purposes of this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
