Section 19 in Tripura Horticultural Nurseries (Regulation) Act, 2013
19. Officers and persons exercising powers under this Act to be public servants.
- All officers appointed under this Act and every person authorized to exercise any power conferred or to perform any duties imposed on him, by or under this Act, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860.
