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State of Maharashtra - Section

Section 394 in The City of Nagpur Corporation Act, 1948

394. Councillors and Municipal Officers, etc. to be deemed public servants. - Every officer or servant in the employ of the Corporation whether for the whole or part of is time, and every Councillor of the Corporation shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860.