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Union of India - Section

Section 23 in The Sikh Gurdwaras Act, 1925

23. Compensation to be paid annually out of income of gurdwara.

- In awarding compensation, a tribunal shall unless the parties agree to its being paid otherwise, order it to be paid out of the income accruing to the gurdwara in which the office-holder held office in the form of an allowance, payable annually on a specified date for any period, but terminable in any case on the death of the person compensated.