Section 47 in Bombay Metropolitan Region Development Authority Act, 1974
47. Officers and other employees of the Metropolitan Authority to be public servants. - Every officer and other employee of the Metropolitan Authority [and every member or the [* * *] committees constituted under this Act] shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
[47A. Co-operation by police. - The Police Commissioner of Mumbai shall, as far as may be, co-operate by himself and through his subordinates with the Metropolitan Commissioner for carrying into effect and enforcing the provisions of this Act and for the maintenance of good order.]
