(1)The High Court upon the hearing of any such case shall decide the question raised thereby, and shall deliver its judgement thereon containing the grounds on which such decision is founded.(2)[ The High Court shall send a copy of its judgement under the seal of the Court and the signature of Registrar to the Chief Controlling Revenue Authority and the amount of duty chargeable on the instrument in respect of which the reference was made shall be in accordance with such judgement.] [Sub-Section (2) was Substituted for the original by Gujarat 19 of 1965 Section 5.]
