LexSection 36W — Presiding Officer, recovery officer, other officers and employees to be public servant.
The National Housing Bank Act, 1987
1 [ 36W. Presiding Officer, recovery officer, other officers and employees to be public servant. --The Presiding Officer, other officers and employees of an Appellate Tribunal and the recovery officer shall 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