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State of Telangana - Section

Section 53 in Telangana Electricity Reform Act, 1998

53. Members and staff of Commission to be public servants.

- The Chairman, other members and officers and other employees of the Commission appointed for carrying out the objects and purposes of this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act 45 of 1860).