6. Claim for compensation by a hereditary office-holder of a Notified Sikh Gurdwara or his presumptive successor.
(1)Any past or present hereditary office-holder of a gurdwara in respect of which a notification has been published under the provisions of sub-section (2) of Section 3 declaring it to be a Sikh Gurdwara or a presumptive successor of such office-holder may forward to the [State] [Substituted for the word [Provincial] by the Adaptation of Law Orders, 1950.] Government through the [appropriate Secretary to Government] [Substituted for the words 'Secretary to Government, Transferred Departments,' by the Government of India (Adaptation of Indian Laws) Order, 1937.]so as to reach the Secretary within ninety days from the date of the publication of such notification a petition claiming to be awarded compensation on the grounds that such office-holder has been unlawfully removed from his office after the first day of January, 1920, [or, in the case of the extended territories, after the 1st day of November, 1956, as the case may be,] [Inserted by Punjab Act No. 1 of 1959, Section 7.] and before the date of the publication of the notification, and that such office-holder or his presumptive successor has suffered or will suffer pecuniary loss in consequence of the gurdwara having been declared to be a Sikh Gurdwara.Signing and verification of petitions under sub-section (1). - (2) A petition forwarded under the provisions of sub-section (1) shall be signed and verified by the person forwarding it in the manner provided in the Code of Civil Procedure, 1908 (5 of 1908), for the signing and verification of plaints.
