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 2] [Section 26] [Entire Act] State of Rajasthan - Subsection Section 26(1) in Rajasthan Rent Control Act, 2001 (1)The Presiding Officers and the employees of Rent Tribunals and Appellate Rent Tribunals shall be deemed to be public servants within the meaning of Sec. 21 of the Indian Penal Code, 1860 (Central Act No. 45 of 1860).
