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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(a) in The Sikh Gurdwaras Act, 1925

(a)an entry of the right, title or interest made before the first day of January, 1920 [or, in the case of the extended territories, before the 1st day of November, 1956, as the case may be,] [Inserted by Punjab Act No. 1 of 1959, Section 13(a)] in a record-of-rights, prepared at the time of a general assessment of the land revenue, in the name of the gurdwara or in the name of the holder of an office pertaining to the gurdwara as such, and not by name;