21. Claim for compensation by person alleging right to nominate office-holder of a Notified Sikh Gurdwara.
- When a notification has been published under the provisions of this Act declaring a gurdwara to be Sikh Gurdwara, any person claiming that the right to nominate an office-holder thereof was vested in him at the date of the publication, or 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 1 of 1959, Section 15.], may, within ninety days from the date of the publication, present a petition to a tribunal claiming to be awarded compensation on the ground that he has suffered pecuniary loss owing to a change effected after 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 1 of 1959, Section 15.], in the system of management of such gurdwara, or that he will suffer pecuniary loss in consequence of the gurdwara being declared to be a Sikh Gurdwara; and the tribunal may order compensation to be paid to him in the same manner as to an office-holder under the provisions of this Act.
