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Union of India - Act

The Sikh Gurdwaras (Supplementary) Act, 1925

UNION OF INDIA
India

The Sikh Gurdwaras (Supplementary) Act, 1925

Act 24 of 1925

  • Published on 1 January 1925
  • Commenced on 1 January 1925
  • [This is the version of this document from 1 January 1925.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Sikh Gurdwaras (Supplementary) Act, 1925Punjab Act No. 24 of 1925

1097.

An Act to supplement certain provisions of the Sikh Gurdwaras Act, 1925.Whereas it is expedient to supplement, by legislation in the Indian Legislature, certain provisions of the Sikh Gurdwaras Act, 1925 (Punjab Act, VIII of 1925) for the purposes hereinafter appearing; It is hereby enacted as follows :-

1. Short title and commencement.

(1)This Act may be called the Sikh Gurdwaras (Supplementary) Act, 1925.
(2)It shall come into force on the date [appointed by the [(State) Government] [It came into force on the Ist January, 1926.], under sub-section (3) of section 1 of the Sikh Gurdwaras Act, 1925].]

2. Validation of certain provisions of Punjab Act, VIII of 1925.

- The Sikh Gurdwaras Act, 1925 (Punjab Act VIII of 1925), (hereinafter referred to as the said Act), shall, so far as it adds to or takes from the jurisdiction of the [High Court of [(Punjab)] [Substituted for the words 'High Court of Judicature of Lahore' by the India (Adaptation of Existing Laws) Order, 1947.] or prescribes the procedure of the said Court, be as valid as if it had been passed by the Indian Legislature.]

3.

[-] [The amendments to section 12 of the Sikh Gurdwaras Act, 1925, directed by this section were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937. Section later repealed by Central Act I of 1938, schedule.]