Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 93 in Guwahati Metropolitan Development Authority Act, 1985

93. Member officers and employment to be public Servant.

- Every Officers and servants of the Authority and every other officer employed by the State Government for the purpose of this Act, shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code (Central Act No. 45 of 1860).