19. Adjudication by tribunal upon agreements made between office-holder and persons acting on behalf of a Sikh Gurdwara.
- Where a change in the system of management of a Notified Sikh Gurdwara has occurred on or after the first day of January, 1920 [or, in the case of the extended territories, on or after the first day of November, 1956] [Inserted by Punjab Act No. 1 of 1959, Section 14.], and as a consequence of, or in connection with, such change it is alleged that an agreement has been made between any person who was an office-holder under the former system of management on the one side, and the Sikh worshippers of the gurdwara or a person or body acting on their behalf on the other side, any person who claims any right, title or interest by virtue of such agreement or any present office-holder of the gurdwara or any Sikh may, within ninety days from the date of the publication of the notification declaring such gurdwara to be a Sikh Gurdwara, present a petition to a tribunal praying that the agreement be considered, and the tribunal shall made an enquiry, and if it finds that a valid agreement was made, it shall, notwithstanding anything contained in the Indian Registration Act, 1908 (16 of 1908), or the Indian Stamp Act, 1899(2 of 1899), pass such orders as may be necessary to give effect to the agreement, and may by such orders create a charge on the property or income of the gurdwara.
