(2)The forwarding of the petitions shall be conclusive proof that the petitions were received by the [State] Government within the time prescribed in sections 5, 6, 8, 10 and 11 as the case may be, and in the case of a petition forwarded by worshippers of a gurdwara under the provisions of section 8, shall be conclusive proof that the provisions of section 8 with respect to such worshippers were duly complied with.
