STATE AMENDMENTUttar Pradesh Amendment of section 11.—In section 11 of the principal Act, for the words "by person who is a public servant as defined in section 21 of the Indian Penal Code", the words "by order of, or under authority from the District Magistrate or such other officer as may be empowered by the State Government by general or special order in this behalf" shall be substituted. [Vide Uttar Pradesh Act 9 of 1974, s. 7]
