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State of Rajasthan - Section

Section 43 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

43. Certain Officers to be public servants.

- Every officer acting under or in pursuance of the provisions of this Act or under any rules made thereunder shall be deemed to be a public servant within the meaning of section 21 of the Indian Panel Code (Act XXV of 1860)