Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] Bombay Presidency - Section Section 80 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 80. Manager deemed to be public servant. - The Manager appointed under this Chapter shall be deemed to be a public servant under Section 21 of the Indian Penal Code (XLV of 1860).
