Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] State of West Bengal - Section Section 49 in The Bengal Agricultural Debtors Act, 1936 49. Chairman and members of Boards deemed to be public servants. - The Chairman and the other members of a Board shall be deemed to be public servants within the meaning of the Indian Penal Code.
