(3)Publication of petition and list received under sub-sections (1) and (2). - On receiving a petition duly signed and forwarded under the provisions of sub-section (1) the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall as soon as may be, publish it along with the accompanying list, by notification, and shall cause it and the list to be published, in such manner as may be prescribed, at the headquarters of the district and of the tahsil and in the revenue estate in which the gurdwara is situated, and at the headquarters of every district and of every tahsil and in every revenue estate in which any of the immovable properties mentioned in the list is situated and shall also give such other notice thereof as may be prescribed :[Provided that such petition may be withdrawn by notice to be forwarded by the Board so as to reach the [appropriate Secretary to Government] [Proviso added by Punjab Act 4 of 1932, Section 3. It came into force on Ist January, 1933, vide Punjab Government notification No. 2695 (H-G/Gurdwara) dated 19th December, 1932.], at any time before publication, and on such withdrawal it shall be deemed as if no petition had been forwarded under the provisions of sub-section (1)].
