Section 17 in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
17. Certain persons to be public servants.
- The competent authority and every officer empowered by the Government or the competent authority, while exercising any power or performing any duty under this Act, shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).
