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State of Uttarakhand - Section

Section 40 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

40. Members and officers to be public servants.

- The Chairman, every member and every officer of an Authority established under this Act shall be deemed to be a public servant within the meaning of the section 21 of the Indian Penal Code, 1860 (Act No. 45 of 1860).