11. Claim for compensation by a hereditary office-holder of gurdwara notified under section 7 or his presumptive successor.
(1)Any past or present hereditary office-holder of a gurdwara in respect of which a notification has been published under the provisions of sub-section (3) of Section 7 or a presumptive successor of such office-holder may forward to the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government through the [appropriate Secretary to Government] [Substituted for the words [Secretary to Government, Transferred Departments,] by the Government of India (Adaptation of Indian Laws) Order, 1937.] so as to reach the Secretary within ninety days from the date of the publication, a petition claiming to be awarded compensation on the grounds that such office-holder has been unlawfully removed from his office after the firstly day of January, 1920 [or, in the case of the extended territories, as the 1st day of November, 1956, as the case may be,] [Inserted by Punjab Act No. 1 of 1959, section 10.] and before the date of such publication, and that such office-holder or his presumptive successor has suffered or will suffer pecuniary loss if the gurdwara is declared to be a Sikh Gurdwara.Signing and verification of petitions under sub-section (1). - (2) A petition forwarded under the provisions of sub-section (1) shall be signed and verified by the person forwarding in the manner provided in the Code of Civil Procedure, 1908 (5 of 1908), for the signing and verification of plaints.
