144. Government not to interfere with gurdwaras except as provided by this Act or any other Act.
- Save as provided in this or any other Act, it shall not be lawful for the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government or for any executive officer of the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government in his official capacity to undertake or assume the superintendence of any land or other property granted for the support of, or otherwise belonging to, any Notified Sikh Gurdwara, to take any part in the management or appropriation of any endowment made for its maintenance, or to nominate or appoint any office-holder of, or to be concerned in any way with, such gurdwara.
