Section 100 in Tamil Nadu Town and Country Planning Act, 1971
100. Members, officers and servants of the Board, committees, planning authorities and Tribunal to be public servants.
- All members, officers and servants of the Board and planning authorities, the members of the committees, the Tribunal and all other persons entrusted with the execution of any function under this Act, shall be deemed when acting or purporting to act in pursuance of any of the provisions of this Act or the rules or regulations made thereunder, to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).
