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State of Odisha - Section

Section 69 in The Orissa Housing Board Act, 1968

69. Certain persons to be public servant.

- The competent authority and all members, officers and employees of the Board shall when acting or purporting to act in pursuance of any of the provisions of this Act, be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code (45 of 1860).