Section 24 in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973
24. Certain persons to be public servants.
- The competent authority, every arbitrator and every officer empowered by the State Government or the competent authority, while exercising any power or performing any duty under this Act, shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code (Central Act 45 of 1860).
