- Every patwari, Girdawar, Qanungo, or Land Records Inspector and Sadar Qanungo appointed under Chapter III and every person appointed temporarily to discharge the duties of any of them shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860), and all official records and documents kept by all or any of them shall be held to be public records and the property of the State.
