Section 114(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)All Members, officers and employees of the Board shall be deemed, when acting or purporting to act in pursuance of the provisions of this Act or any rule or regulations made there under, to be public servants within the meaning of section 21 of the Indian Penal Code, 1860, and the Prevention of Corruption Act, 1988, for the time being in force.
