Essential Commodities (Special Provisions) Act, 1981

6. Amendment of section 6E.-

In section 6E of the principal Act,--

a.      for the words, figure and letter "the judicial authority appointed under section 6C", the words, figure and letter "the State Government concerned under section 6C" shall be substituted;

b.     for the words "any other court, tribunal or authority", the words "any court, tribunal or other authority" shall be substituted.