Section 2 in The Sikh Gurdwaras (Supplementary) Act, 1925
2. Validation of certain provisions of Punjab Act, VIII of 1925.
- The Sikh Gurdwaras Act, 1925 (Punjab Act VIII of 1925), (hereinafter referred to as the said Act), shall, so far as it adds to or takes from the jurisdiction of the [High Court of [(Punjab)] [Substituted for the words 'High Court of Judicature of Lahore' by the India (Adaptation of Existing Laws) Order, 1947.] or prescribes the procedure of the said Court, be as valid as if it had been passed by the Indian Legislature.]
