Section 6 in The Essential Commodities (Special Provisions) Act, 1981
6. Amendment of section 6-E .In section 6-E of the principal Act,
(a)for the words, figure and letter the judicial authority appointed under section 6-C the words, figure and letter the State Government concerned under section 6-C shall be substituted;(b)for the words any other Court, tribunal or authority, the words any Court, tribunal or other authority shall be substituted.
