25. Manner in which compensation is to be paid and recovered if not duly paid. -
Every sum ordered by a tribunal to be paid out of the income of a gurdwara by way of compensation shall be deposited in the treasury of the tahsil in which the gurdwara is situated, and shall be paid to the person or persons entitled to it under such order or under the provisions of section 24 in such manner as may be prescribed and if it is not so deposited shall be recoverable out of the [income of such gurdwara or by way of temporary alienation of the agricultural land of such gurdwara for a period which the Collector may determine.] [Substituted for the words 'property or income of such gurdwara by the Collector as if it were an arrears of land revenue,' by Punjab Act 11 of 1944, section 3.][25-A. Power of tribunal to pass decrees for possession in favour of the committees of Gurdwaras. - (1) When it has been decided under the provisions of this Act that a right, title or interest in immovable property belongs to a Notified Sikh Gurdwara, or any person, the Committee of the Gurdwara concerned or the person in whose favour a declaration has been made may, within a period of one year from the date of the decision or the date of the constitution of the Committee, whichever is later, institute a suit before a tribunal claiming to be awarded possession of the right, title or interest in the immovable property in question as against the parties to the previous petition and the tribunal shall, if satisfied that the claim relates to the right, title or interest in the immovable property which has been held to belong to the Gurdwara, or to the person in whose favour the declaration has been made, pass a decree for possession accordingly;] [Added by Punjab Act 3 of 1930, section 4. The Amendment shall be applicable to all claims, petitions and suits in which the recording of evidence has not been concluded before the tribunal at the commencement of this Act, vide section 11 of Punjab Act 3 of 1930.](2)[ * * * * * * *] [Omitted by Punjab Act 53 of 1953, Section 3.].
