Section 6 in The East Punjab Removal of Religious and Social Disabilities Act, 1948
6. Power to decide disputes.
- If any question arises as to whether a place is or is not a temple or gurdwara as defined in this Act, the question shall be referred to the State Government and their decision shall be final, subject, however, to any decree passed by a competent civil court or tribunal in a suit filed before it within six months of the date of the decision of the [State] Government.
