- The language of the Commission shall be such as the Commission may, from time to time, determine.[148-A. Repeal. - The ijlas-i-khas order No. 52, dated the 8th November, 1946, relating to the appointment of Interim Gurdwara Board, Patiala, as in force in the extended territories, is hereby repealed and as from the commencement of the Amending Act, the Interim Gurdwara Board, Patiala, shall cease to function.] [Inserted by Punjab Act No. 1 of 1959, Section 18.]
