Section 17 in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
17. Every officer, agent or his servant or sub-agent to be public servant.-
Every officer or agent of the State Government and every servant or sub-agent or such agent acting under the provisions of this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (45 of 1860).
