Section 55 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
55. Chairman, Chief Executive Officer, members and other officers and servants of Authority to be public servants.
- The Chairman, the Chief Executive Officer, members and other officers and servants of the Authority shall be deemed, when acting or purporting to act in pursuance of the provisions of this Act or the rules or regulations made thereunder to be public servants within the meaning of section 21 of the Indian Penal Code.
