Section 59 — Officers to be public servants.

Every officer referred to 1 [in Chapter II and the chairperson, members, member-secretary and other officers and employees referred to in Chapter IVA], 2 [Chapter IVB] and every other officer exercising any of the powers conferred by this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).

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