Section 88 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
88. Persons acting under the Act to be public servants.
- All persons acting in pursuance of the provisions of this Act shall be deemed to be public servants within the meaning of that expression in the Indian Penal Code, 1860 (XLV of 1860).
