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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 1 in The Sikh Gurdwaras Act, 1925

1. Short title, extent and commencement. -

(1)This Act may be called the Sikh Gurdwaras Act, 1925.
(2)[ It extends to the territories which, immediately before the Ist November, 1956, were comprised in the States of Punjab and Patiala and East Punjab States Union.] [Substituted for the words 'It extends to Punjab' by Punjab Act No. 1 of 1959 section 2(1).]
(3)It shall come into force on such date as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification appoint in this [behalf] [Added by Punjab Act No. 1 of 1959, Section 2(2).]and, in the extended territories, on the commencement of the Sikh Gurdwaras (Amendment) Act, 1959 (hereinafter referred to as the Amending Act.)]
(4)The Sikh Gurdwaras and Shrines, Act, 1922 [4 of 1922], is hereby repealed.
This Act came into force on the 1st day of November, 1925, see notification No. 4288-S, dated 12th October, 1925, in the Punjab Gazette, 1925, Part I, page 712.