(i)any portion thereof held on behalf of a Notified Sikh Gurdwara shall be paid, as soon as may be, to the committee of such gurdwara, and any portion held on behalf of any other place of worship shall be paid to such person acting on behalf of the place of worship, as the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government approve;
