17. Notification of Sikh Gurdwara on finding of tribunal.
- When a tribunal has, under the provisions of sub-section (2) of Section 16 recorded a finding that a gurdwara should be declared to be a Sikh Gurdwara and no appeal has been instituted against such finding within the period prescribed by section 34; or when an appeal has been instituted and dismissed; or when in an appeal against a finding that a gurdwara should not be declared to be a Sikh Gurdwara the High Court finds that it should be so declared, the tribunal or the High Court, as the case may be, shall inform the [State] Government through the [appropriate Secretary to Government] [Substituted for the words " Secretary to Government Transferred Departments," by the Government of India (Adaptation of Indian Laws) Order, 1937.], accordingly and the [State] Government shall, as soon as may be, publish a notification declaring such gurdwara to be a Sikh Gurdwara, and the provisions of Part III shall apply thereto with effect from the date of the publication of such notification.
