(1)When any Court in the exercise of its civil or revenue jurisdiction or any Criminal Court in any proceeding [under Chapter IX or Part D of Chapter X of the Code of Criminal Procedure 1973,] [These words, figures and letter were substituted for the words and figures 'under Chapter XII or Chapter XXXVI of the Code of Criminal Procedure, 1898', by Maharashtra 27 of 1985, Section 39(a), (w.e.f. 10-12-1985).] makes any order admitting any instrument in evidence as duly stamped or as not requiring a stamp, or upon payment of duty and a penalty under section 34, the Court to which appeals lie from, or references are made by, such first-mentioned Court may, of its own motion or on the application of the Collector, take such order into consideration.
