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State of Gujarat - Section

Section 45 in Gujarat Khar Lands Act, 1963

45. Certain persons to be public servants.- The Chairman, members and Secretary of the Board, the members of any committee or officers appointed by the Board and the person authorised under sub-section (2) of section 11 shall be doomed to be public servants within the meaning of the Indian Penal Code (XLV of 1960.).