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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(12) in The Sikh Gurdwaras Act, 1925

(12)If more tribunals than one are constituted, the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government may by notification direct which tribunal may entertain petitions relating to a particular gurdwara or gurdwaras situated in any specified area, and may at any time transfer any proceedings from one tribunal to another as it may deem proper.