AIR 2005 RAJASTHAN 327 ::(2005) 4 WLC (RAJ) 687 ::2005 (3) RajLR 528

Rajasthan High Court

Hon'ble Judge(s): K. S. Rathore , J

Rajasthan Stamp Act (14 of 1999) , S.65, S.91— Stamp Act (2 of 1899) , S.56— Rajasthan General Clauses Act (8 of 1955) , S.6— Levy of stamp duty - Revision against - Requirement of depositing 50% of recoverable amount under Rajasthan Stamp Act of 1999 - Proceedings pending prior to commencement of Rajasthan Stamp Act of 1999 - Stamp Act of 1899 as adapted by Rajasthan Stamp Law (Adaptation) Act, 1952 is repealed and there is no provision to revive provisions of repealed Act - Plea cannot be taken that revision petition should be treated under S. 56 of Stamp Act. (Para 11 18)