Section 146(2)(x) in The Sikh Gurdwaras Act, 1925

[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

Union of India - Subsection

Section 146(2)(x) in The Sikh Gurdwaras Act, 1925

(x)the authority to whom, and the manner in which petitions, applications and records of suits or proceedings which may or should under the provisions of this Act be presented, made or forwarded, as the case may be, are to be presented, made or forwarded when a tribunal or the Commission has not been constituted or is not sitting.

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Union of India - Subsection

Section 146(2)(x) in The Sikh Gurdwaras Act, 1925