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State of Kerala - Section

Section 103I in Kerala Land Reforms Act, 1963

103I. [ Members and staff of the State Land Reforms Tribunal to be Public Servants. [Substituted by Act No. 2 of 1990.]

- The Chairman and other members and officers and other employees provided under section 103F to the State Land Reforms Tribunal shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.]