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SIKH GURDWARAS (SUPPLEMENTARY) ACT, 1925
24 of 1925
11th September, 1925
An Act to supplement certain provisions of the Sikh Gurdwaras Act, 1925. WHEREAS it is expedient to supplement, by legislation in the Indian Legislature, certain provisions of the Sikh Gurdwaras Act, 1925, for the purposes hereinafter appearing; It is hereby enacted as follows:-
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called The Sikh Gurdwaras (Supplementary) Act, 1925.
(2) It shall come into force on the date2appointed by the 3[State Government] under sub-section
(3) of section 1 of the Sikh Gurdwaras Act, 1925.
SECTION 02: VALIDATION OF CERTAIN PROVISIONS OF PUNJAB ACT 8 OF 1925
The Sikh Gurdwaras Act, 1925(hereinafter referred to as the said Act), shall, so far as it adds to or takes from the jurisdiction of the High Court of Judicature at Lahore 4or prescribes the procedure of the said Act, be as valid as if it had been passed by the Indian Legislature.
SECTION 03: AMENDMENT OF SECTION 12, PUNJAB ACT 8 OF 1925
- [Repealed by the Repealing Act, 1938 (1 of 1938), section 2 and Sch.]
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