20. Claim for compensation by a hereditary office-holder who has resigned or been dismissed.
- Any hereditary office-holder of a Notified Sikh Gurdwara who, within twelve months after the date of the publication of a notification declaring the gurdwara to be a Sikh Gurdwara, has resigned office, or been removed from office otherwise than in accordance with the provisions of section 134 or under the provisions of section 142 or a presumptive successor of such office-holder, may within ninety days from the date of the resignation or removal, as the case may be, of such office-holder present a petition to a tribunal claiming to be awarded compensation on the ground that he has suffered or will suffer pecuniary loss owing to a change in the management of the gurdwara, and the tribunal may; notwithstanding the fact that such office-holder has voluntarily resigned; order compensation to be paid in accordance with the provisions of this Act, as if such office-holder had been unlawfully removed from his office.
