(2)If the tribunal finds that the gurdwara -(i)was established by, or in memory of any of the Ten Sikh Gurus, or in commemoration of any incident in the life of any of the Ten Sikh Gurus and [was] [Substituted for the word [is] by Punjab Act 3 of 1930, section 3(i).] used for public worship by Sikhs [before and at the time of the presentation of the petition under sub-section (1) of Section 7] [Inserted by Punjab Act 3 of 1930, Section 3(ii). The amendment shall be applicable to all claims, petitions and suits in which the recording of evidence has not been concluded before the tribunal at the commencement of this Act, vide Punjab Act 3 of 1930, section 11(i).]; or(ii)owing to some tradition connected with one of the Ten Sikh Gurus, [was] used for public worship predominantly by Sikhs, [before and at the time of the presentation of the petition under sub-section (1) of Section 7] [Inserted by Punjab Act 3 of 1930, Section 3(ii). The amendment shall be applicable to all claims, petitions and suits in which the recording of evidence has not been concluded before the tribunal at the commencement of this Act, vide Punjab Act 3 of 1930, section 11(i).];(iii)was established for use by Sikhs for the purpose of public worship and [was] used for such worship by Sikhs, [before and at the time of the presentation of the petition under sub-section (1) of Section 7] [Inserted by Punjab Act 3 of 1930, Section 3(ii). The amendment shall be applicable to all claims, petitions and suits in which the recording of evidence has not been concluded before the tribunal at the commencement of this Act, vide Punjab Act 3 of 1930, section 11(i).]; or(iv)was established in memory of a Sikh martyr, saint or historical person and [was] [Substituted for the word [is] by Punjab Act 3 of 1930, section 3(i).] used for such worship by Sikhs, [before and at the time of the presentation of the petition under sub-section (1) of Section 7]; or(v)owing to some incident connected with the Sikh religion [was] [Substituted for the word " is" by Punjab Act 3 of 1930, section 3(i).] used for such worship by Sikhs, [before and at the time of the presentation of the petition under sub-section (1) of Section 7];the tribunal shall decide that it should be declared to be a Sikh Gurdwara, and record an order accordingly.
