Section 111 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
111. Members and servants of Panchayat to be public servant.
- Every office-bearer of Panchayat and every officer or servant thereof shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (XLV of 1860).
