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State of Chattisgarh - Section

Section 80 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

80. Members and officers to be public servants.

- Every member and every officer of an authority established under this Act shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (No. 45 of 1860).