(3)Where the tribunal finds that a gurdwara should not be declared to be a Sikh Gurdwara, it shall record its finding in an order, and, subject to the finding of the High Court on appeal, it shall cease to have jurisdiction in all matters concerning such gurdwara, provided that, if a claim has been made in accordance with the provisions of section 8 praying for the restoration to office of a hereditary office-holder or person who would have succeeded such office-holder under the system of management prevailing before the first day of January, 1920 [or, in the case of the extended territories, before the first day of November, 1956] [Inserted by Punjab Act No. 1 of 1959, Section 12.] the tribunal shall, notwithstanding such finding continue to have jurisdiction in all matters relating to such claim; and if the tribunal finds it proved that such office-holder ceased to be an office-holder on or after the first day of January, 1920 [or, in the case of the extended territories, after the first day of November, 1956] [Inserted by Punjab Act No. 1 of 1959, Section 12.], it may by order direct that such office-holder or person who would have so succeeded by restored to office.
