(1)Notwithstanding any thing contained in any other law in force, if in any proceeding before a tribunal it is disputed that a gurdwara should or should to be declared to be Sikh Gurdwara, the tribunal shall, before enquiry into any other matter in dispute relating to the said gurdwara, decide whether it should or should not be declared a Sikh Gurdwara in accordance with the provisions of sub-section (2)
