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Union of India - Section

Section 28 in The International Airports Authority Act, 1971

28. Officers and employees of the Authority to be public servants.

All officers and employees of the Authority shall, when acting or purporting to act in pursuance of the provisions of this Act or of any rule or regulation made thereunder, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code. (5 of 1860.)