Section 24 in Andhra Pradesh Capital Region Development Authority Act, 2014
24. Members, Officers and Servants of the Authority and Tribunal to be public servants.
- All members of the Authority, officers and servants of the Authority, the Tribunal and all other persons entrusted with the execution of any function under the Act, shall be deemed when acting or purporting to act in pursuance of any of the provisions of the Act or the rules or standing orders made thereunder, to be public servants within the meaning of section 21 of the Indian Penal Code, 1860.
