Section 49 in Maharashtra Groundwater (Development and Management) Act, 2009
49. Members and employees of State Authority and Watershed Water Resources Committee to be public servants.
- Every member of the State Authority, the District Authority and every officer or employee of such Authorities and the Watershed Water Resources Committee acting under or in pursuance of the provisions of this Act or rules made thereunder; or order or notification issued thereunder shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
