Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Arunachal Pradesh - Section

Section 96 in Arunachal Pradesh (Land Settlement and Records) Act, 2000

96. Revenue settlement officers to be public servants.

- Every plane-tabler, surveyor, supervisor Kanungo, mandal, chairman and every other village officers appointed under this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.