(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.
