Section 20 in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
20. Certain persons to be public servants.
- The competent authority, every arbitrator 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 Ranbir Penal Code 1989.
