(1)in the Land Acquisition Act, (XI of 1089) -(a)for the words "District Court" wherever they occur, the word "court" shall be substituted;(b)in Section 3, after clause (c-1), the following clause shall be inserted, namely: -(c-2) The expression "court" means the District Court unless the Government have appointed (as they are hereby empowered to do) a special judicial officer within any specified local limits to perform the functions of the court under this Act;".(2)In the Travancore-Cochin Hindu Religious Institutions Act, 1950 (XV of 1950), sub-section (2) of section 55 and sub-section (2) of section 124 shall be omitted; and sub-section (1) of section 55 and sub-section (1) of section 124 shall be renumbered as section 55 and section 124 respectively.
