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State of Himachal Pradesh - Section

Section 190 in The Himachal Pradesh Panchayati Raj Act, 1994

190. Members and servants of Panchayat to be public servants.

- Every office bearer of a Panchayat and every officer or servant thereof shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (45 of 1860).