(i)if any claim is made that any right, title or interest in any property belongs to a Notified Sikh Gurdwara and the court finds that such claim might have been made in a list forwarded to the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government under the provisions of sub-section (1) of Section 3 or of sub-section (2) of Section 7 and that no such claim was duly made within time, the court shall decide such claim against the gurdwara on behalf of which the claim is made :
