Section 44 in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
44. Members, etc., to be public servants.
- The Chairperson, Members and other officers and employees of the Appellate Tribunal, the Adjudicating Authority, Approving Authority, Initiating Officer, Administrator and the officers subordinate to all of them shall be deemed to be public servants within the meaning of section 21 of the State Ranbir Penal Code Samvat, 1989.
