LexSection 21 — Certain persons to be public servants.
The Requisitioning and Acquisition of Immovable Property Act, 1952
The competent authority, every arbitrator and every officer empowered by the Central Government or the competent authority, while exercising any power or performing any duty under this Act, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860)..Open in Lexace · Ask the AI about this section