Section 565 in Uttar Pradesh Municipal Corporation Act, 1959
565. Corporators, etc. to be deemed to be public servants.
(1)The Municipal Commissioner and every Corporator [* * *] [Omitted by U.P. Act 12 of 1977.] and every Corporation officer or servant appointed under this Act, and every contractor or agent for the collection of any Corporation tax, fee or other sum due to the Corporation and every servant or other person employed by any such contractor or agent shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.(2)For the purposes of sub-section (1) the word "Government" in the definition of "Legal remuneration" in Section 161 of the Indian Penal Code shall be deemed to include the Corporation.
