(i)for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) Where, in a suit by or against the Government or by or against a public officer in respect of any act purporting to be done by him in his official capacity, a decree is passed against the Union of India or a State or, as the case may be, the public officer, such decree shall not be executed except in accordance with the provisions of sub-section (2).";
(ii)in sub-section (2), for the words "such report", the words "such decree" shall be substituted.
