Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 352 in The M.P. Municipalities Act, 1961

352. Public servants.

- Every Councillor and every officer or servant employed by a Council, every contractor or agent appointed by it for the collection of any tax, every person employed by such contractor or agent for collection of such tax shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (XIV of 1860).