Section 184 in The Maharashtra Village Panchayats Act, 1959
184. Members, etc., of Panchayat, [* *] [The words 'or Nyaya Panchayat' were deleted, by Maharashtra 13 of 1975, Section 35(b).] to be public servants.
- Every member a [* * * *] [The words 'Panchayat Mandal or' were deleted by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] Panchayat [* * * *] [The words 'or Nyaya Panchayat' were deleted by Maharashtra 13 of 1975, Section 35(a).] and every officer and servant maintained by or employed under a [* * * *] [The words 'Panchayat Mandal or' were deleted by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] Panchayat [* * * *] [The words 'or Nyaya Panchayat' were deleted by Maharashtra 13 of 1975, Section 35(a).] shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
