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Union of India - Section

Section 8 in The Displaced Persons (Claims) Supplementary Act, 1954

8. Certain officers to be public servants.

The Chief Settlement Commissioner, the Joint or Deputy Chief Settlement Commissioner and all Settlement Commissioners, Additional Settlement Commissioners and Settlement Officers appointed under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860 ).