9. Effect of omission to present a petition under section 8.
(1)If no petition has been presented in accordance with the provisions of section 8 in respect of a gurdwara to which a notification published under the provisions of sub-section (3) of Section 7 relates, the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government shall after the expiration of ninety days from the date of such notification, publish a notification declaring the gurdwara to be a Sikh Gurdwara.(2)Effect of publication of a notification under sub-section (1). - The publication of a notification under the provisions of sub-section (1) shall be conclusive proof that the gurdwara is a Sikh Gurdwara, and the provisions of Part III shall apply to the gurdwara with effect from the date of the publication of the notification.
