(3)The Nazim, the Sajjadanashin, the employees and servants of the Durgah Endowment and all other persons authorised to do any act under this Act shall, while acting or purporting to act in purpuance of any of the provisions made by or under this Act, be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.] [Inserted by Act 20 of 1964, section 2]
