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State of Karnataka - Section

Section 29 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

29. Members and employees of the authority to be public servants.

- All members and employees of the Authority shall while acting or purporting to act in pursuance of the provisions of this Act or of any rules made thereunder be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860.