(2)The High Court shall send to the Revenue Authority, by which the case was stated a copy of such judgement under the seal of the Court and the signat ire of the Registrar; arid the Revenue Authority shall, on receiving such copy, [pass such orders as are necessary for disposal of the case conformably to such judgement.] [These words were substituted for the words 'dispose of the case conformably to such judgement' by Maharashtra 27 of 1985, Section 37, (w.e.f. 10-12-1985).]
