Section 31 in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
31. Property Tax Commissioner and officer appointed to assist him to be deemed public servants.
- The Property Tax Commissioner, and every person appointed to assist him under Section 3 shall be deemed to be public servants, within the meaning of Section 21 of the Indian Penal Code, 1860 (XLV of 1863).
