Section 2(4)(iv) in The Sikh Gurdwaras Act, 1925

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Union of India - Subsection

Section 2(4)(iv) in The Sikh Gurdwaras Act, 1925

(iv)"Hereditary office" means an office the succession to which before the first day of January, 1920, [or, in the case of the extended territories, before the 1st day, of November, 1956, as the case may be] [Inserted by Punjab Act No. 1 of 1959, Section 3(2)(e).], devolved, according to hereditary right or by nomination by the office-holder for the time being, and "hereditary office-holder" means the holder of a hereditary office.

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Union of India - Subsection

Section 2(4)(iv) in The Sikh Gurdwaras Act, 1925