Section 31 — Members and officers of the Corporation to be public servants.
The Faridabad Development Corporation Act, 1956
All members and officers of the Corporation shall, when acting or purporting to act in pursuance of any of the provisions of this Act, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).Open in Lexace · Ask the AI about this section