4. Effect of omission to forward a list under section 3.
- If in respect of any gurdwara specified in schedule I no list has been forwarded under the provisions of sub-section (1) of Section 3, the [State] [Substituted for the word [Provincial] by the Adaptation of Law Orders, 1950.] Government shall, after the expiry of ninety days from the commencement of this Act, [or, in case of the extended territories, after the expiry of one hundred and eighty days from the commencement of the Amending Act, as the case may be] [Substituted by Punjab Act No. 1 of 1959, Section 5.], declare by notification that such gurdwara shall be deemed to be excluded from specification in schedule I.
