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State of Assam - Section

Section 57 in Assam Town and Country Planning Act, 1959

57. Officers under the Act to be public servants.

- Every officer and servants of authority and every other officer employed by the State Government for the purposes of this Act, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (Central Act.No. 15 of 1860).