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 10] [Entire Act] State of West Bengal - Section Section 37 in The West Bengal Premises Tenancy Act, 1956. 37. Controller to be a public servant. - A Controller appointed under this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
