(2)[Subject to the provisions of section 53A, every instrument] [These words figures and letter was substituted for the words 'Every instrument' by Maharashtra 27 of 1985 Section 25(a), (w.e.f. 10-12-1985).] so endorsed shall thereupon be admissible in evidence, and may be registered and acted upon and authenticated as if it had been duly stamped, and shall be delivered [on the application in this behalf, to the person who produced it, or to the person from whose possession it came into the hands of the Officer impounding it, or to any other person according to the directions of such person:] [This portion was substituted for the portion beginning with the words 'on his application' and ending with the words 'such person may direct,' by Maharashtra 27 of 1985, Section 25(a), (w.e.f. 10-12-1985).]Provided that,-(a)no instrument which has been admitted in evidence upon payment of duty and a penalty under section 34, shall be so delivered before the expiration of one month from the date of such impounding, or if the Collector has certified that its further detention is necessary and has not cancelled such certificate;(b)nothing in this section shall affect the provisions of rule 9 of Order XIII in Schedule I of the Code of Civil Procedure, 1908.
