(iv)Any party interested in the decree may pay the entire stamp duty by supplying in full the necessary stamp paper [or necessary e-payment receipt] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.]. If the party so required, the matter may thereafter be placed before the Court for orders or directions regarding apportionment of the stamp duty and the payment of the proportionate shares to the party who has supplied the said stamp paper [or has paid through epayment] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.]. Such order or directions shall, unless otherwise directed by the court, be incorporated in the decretal order of the proceeding.
