Section 302 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
302. Councillors, officers, servants, etc. to be public servants.
- Every Councillor and every officer or servant of a Council, every contractor or agent appointed by it for the collection of any tax and every person employed by such contractor or agent for the collection of such tax, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (XLV of 1860).
