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State of Uttar Pradesh - Section

Section 22 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

22. Employees of the Authority to be Public Servants.

- All employees of the State Ground Water Management and Regulatory Authority shall when acting or purporting to act in pursuance of the provisions of this Act or the rules made thereunder be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.