Section 20 in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
20. Commissioner and officers to be public servants.
- The Commissioner, the members of the audit committee and every officer appointed under this Act shall, when acting or purporting to act in pursuance of the provisions of this Act, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).
