Section 86 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
86. Adhyaksh, etc. to be deemed public servants. - The Adhyaksh, the Housing Commissioner, and all members, officers and servants of the Board, members of committees constituted under this Act, the Tribunal, the prescribed authority and all other persons entrusted with the execution of any functions under this Act, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Act No. XLV of 1860).
