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 Jharkhand - Section Section 21 in The Chota Nagpur Encumbered Estates Act, 1876 21. Managers to be public servants. - Every Manager appointed under this Act shall be deemed a public servant within the meaning of the Indian Penal Code.
