Section 410 in The Chhattisgarh Municipal Corporation Act, 1956
410. [Mayor and] [Inserted by C.G. Act No. 15 of 2004, dated 2.1.2005.] Councillors and Municipal officers, etc. to be deemed public servant.
- Every officer or servant in the employ of the Corporation whether for the whole or part of his time and every Councillor of the Corporation shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860.
