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State of Jammu-Kashmir - Section

Section 414 in Jammu and Kashmir Municipal Corporation Act, 2000

414. Councillor and Corporation officers and employees to be public servants.

- Every Councillor, the Commissioner and every Corporation officer and other Corporation employees, shall be deemed to be a public servant within the meaning of section 21 of the Jammu and Kashmir State Ranbir Penal Code, 1989.