Section 19 in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970
19. Certain persons to be public servants.
- The competent authority, every arbitrator and every officer empowered by the Government or the competent authority, while exercising any power or performing any duty under this Act, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).
