Stamp Act, 1899 - ss. 33 and 35 and Article 23 of Schedule 1A (as substituted by M.P. Act No. 19 of 1989) -- Execution of sale deed - Execution whereof statutorily barred - Suit by the vendee for recovery of consideration amount - Reliance on the conveyance deed which was not registered - Document impounded, being not duly stamped - Held: Provision of ss. 33 and 35 are applicable, even if the : unregistered document sought to be admitted in evidence is for collateral purpose - The purpose for which reliance is placed on the document is not relevant for applicability of the provisions - s. 35 rules out applicability of s. 49 of Registration Act - On facts, the document rightly impounded - Registration Act, 1908 - s. 49.