Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 30 in Delhi Panchayat Raj Act, 1954 30. Members and servants to be public servants. - Every member or servant of a Circle Panchayat, Panchayat Adalat, a Gaon Panchayat or any committee constituted under this Act shall be deemed to be a public servant. [***]
