(d)in section 28K,—(i)in sub-section (1),—(A)for the words "Tribunal in such form as may be prescribed", the words "High Court" shall be substituted;(B)in the proviso, for the word "Tribunal", the words "High Court" shall be substituted;(ii)sub-sections (2), (3), (4) and (5) shall be omitted;
