27. Kanungos and Lekhpals to be public servants, and their records public records. -
Every kanuirgo and lekhpal and every person appointed temporarily to discharge the duties of any such officer shall be deemed to be a public servant within the meaning of the Indian Penal Code and all official records and [documents] [Substituted by U.P. Act No. 1 of 1951.] kept by any other officer shall be held to be public records and the property of tire [State Government] [Substituted by A O 1950.].(B)Maps
