Section 142(iii) in Gujarat High Court Rules, 1993
(iii)In the matters which are referred for adjudication of the Collector, the necessary stamp paper [or necessary epayment receipt] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] shall be supplied by the party liable to pay the stamp duty within one month from the date of intimation given by the office of the receipt of the adjudication from the Collector.
