Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 46 in Bihar Disqualified Owners' (Management of Property) Act, 1952 46. Person employed by the Collector to be public servant. - Every person employed by the Collector under this Act shall, for the purpose of the Indian Penal Code, be deemed to be a public servant.
