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] State of Assam - Section Section 18 in Assam Land Grabbing (Prohibition) Act, 2010 18. Persons Acting under the Act to be Public Servants. - Any person acting under this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
