Section 18 in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
18. Chairman, Judicial Members, Administrative Members, officers and other employees, etc. of Tribunal to be deemed to be public servants.
The Chairman, the Judicial Members and the Administrative Members, and the officers and other employees of the Tribunal including the officers, if any, appointed to assist the Tribunal in the discharge of its functions under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
