Section 39(5) in The Maharashtra Agricultural Income Tax Act, 1962
(5)The High Court, upon the hearing of any such case, shall decide the questions of law raised thereby, and shall deliver its judgement thereon containing the grounds on which such decision is founded, and shall send a copy of such judgement under the seal of the Court and the signature of the Registrar to the Tribunal which shall pass such orders as are necessary to dispose of the case conformably to such judgement.
