(2)The [High Court] [Substituted by Rajasthan Act 7 of 2004 [27-5-2004].] shall send to the Chief Controlling Revenue Authority by which the case was stated, a copy of such Judgment under the seal of the Tax Tribunal and signature of the Registrar; and the Chief Controlling Revenue Authority shall, on receiving such copy, shall pass such orders as necessary for disposal of the case conformably to such judgment.Analogous Law. - Section 59 of the repealed Act.
