Section 24(2) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
(2)The staff of the Nigam shall while acting or purporting to act in pursuance of any of the provisions of this Act be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (No. 45 of 1860).
