Section 38 in The Slum Areas (Improvement And Clearance) Act, 1956
38. Competent authority, etc., to be public servants.
- The competent authority and any person authorised by [it] [Substituted by Act 58 of 1960, section 3 and Sch. IT, for" "him"] under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code. (45 of 1860 ).
