Section 20 in The Maharashtra Municipal Property Tax Board Act, 2011
20. Chairperson, Members, officers and employees to be public servants.
- The Chairperson and every Member of the Board or every officer or employee of the Board shall, when acting or purporting to act under the provisions of this Act, be deemed to be a public servant within the meaning of section 21 of the Indian Panel Code, Section 197 of Code of Criminal Procedure, 1973 and clause (c) of section 2 of the Prevention of Corruption Act, 1988.
