(12)[ "Notified Sikh Gurdwara" means any gurdwara declared by notification by the [State] [The old Clauses 10, 11 and 12, renumbered as 12, 13, and 14 by Punjab Act 11 of 1944, Section 2(b).] Government under the provisions of this Act to be a Sikh Gurdwara.]
