14. Tribunal to dispose of petition under sections 5, 6, 8, 10 and 11.
(1)The [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government shall forward to a tribunal all petitions received by it under the provisions of sections 5, 6, 8, 10 and 11, and the tribunal shall dispose of such petitions by order in accordance with the provisions of this Act.(2)The forwarding of the petitions shall be conclusive proof that the petitions were received by the [State] Government within the time prescribed in sections 5, 6, 8, 10 and 11 as the case may be, and in the case of a petition forwarded by worshippers of a gurdwara under the provisions of section 8, shall be conclusive proof that the provisions of section 8 with respect to such worshippers were duly complied with.
