Section 85R in Andhra Pradesh Municipalities Act, 1965
85R. [ Members, officers and employees to be public secants (Central Act 45 of 1860). [Inserted by Act No. 6 of 2012, dated 20.4.2012.]
- Chairperson, every Member of Board or every *J0fficer 6f employee of the Board shall, when , acting or purporting to act under the provisions r of this Act, be deemed to be a public servant within the-meaning of Ejection <23 of>the Indian Penal Code, 1860.]
