31. Courts not to continue certain proceedings pending decision as to whether a place is or is not a Sikh Gurdwara.
(1)No court should continue any proceedings in so far as such proceedings involve any claim relating to a gurdwara specified in schedule I or in regard to which a notification has been published under the provisions of sub-section (2) of Section 3, if such claim could have been made in a petition forwarded to the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government under the provisions of section 5 or 6, or presented to a tribunal under the provisions of section 19, 20, 21 or 27, and was not so made, unless and until such gurdwara is deemed to be excluded from specification in Schedule I under the provision of section 4.(2)No court shall continue any proceedings in so far as such proceedings involve any claim relating to a gurdwara in regard to which a notification has been published under the provisions of sub-section (3) of Section 7, which could have been made in a petition forwarded to the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government under the provisions of section 10 or 11 or presented to a tribunal under the provisions of section 19, 20, 21 or 27, and was not so made, unless and until it has been decided under the provisions of section 16 that such gurdwara should not be declared to be a Sikh Gurdwara.
