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] Union of India - Section Section 129 in The Ajmer Tenancy and Land Records Act, 1950 129. Girdawars and patwaris to be public servants.— Every girdawar and patwari shall be deemed to be a public servant within the meaning of the Indian Penal Code (Act XLV of 1860).
