Section 87 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
87. Members, etc., to be public servants.
- The Chairperson, Members and other officers and employees of the Authority, and the Appellate Tribunal and the adjudicating officer shall be deemed to be public servants within the meaning of section 21 of the Ranbir Penal Code, Samvat 1989.
