Section 149 in Tamil Nadu State Housing Board Act, 1961
149. Members, officers and servants of the Board, committees and Tribunal deemed to be public servants.
- All members, officers and servants of the Board, the members of committees, the Tribunal and all other persons entrusted with the execution of any functions under this Act, shall be deemed, when acting of purporting to act in pursuance of any of the provisions of his Act, to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).
