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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(2) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972

(2)Any person authorised under sub-section (1) to enter any land, hut or other structure, and his assistants and workmen, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.