Section 48 in The M.P. Accommodation Control Act, 1961
48. Rent Controlling Authority to be public servant.
- [The Collector, the Rent Controlling Authority or the officer authorised by the Collector under sub-section (1) of Section 39] [Substituted by M.P. Act 10 of 1965, Section 9.] shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (XLV of 1860).
