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[Cites 0, Cited by 9] [Entire Act]

State of Uttar Pradesh - Section

Section 28 in The U.P. Panchayat Raj Act, 1947

28. Members and servants to be public servants. -

Every member or servant of [a Gram Panchayat] [Substituted 'a Nyaya Panchayat, a Gram Panchayat' by U.P. Act No. 6 of 2017.], a joint committee or any other committee constituted under this Act shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.