3. List of property of scheduled Gurdwara to be forwarded to the State Government.
(1)Any Sikh or any present office-holder of a gurdwara specified in schedule I [or, added thereto by the Amending Act, may forward to the State Government through the appropriate Secretary to Government so as to reach the Secretary within ninety day of the commencement of this Act, or, in the case of the extended territories, within one hundred and eighty days of the commencement of the Amending Act, as the case may be] [Substituteed for the words 'may forward to the State Government through the appropriate Secretary to Government so as to reach the Secretary within ninety days from the commencement of this Act' by Punjab Act No. 1 of 1559, section 4(1).], a list, signed and verified by himself, of all rights, titles or interests in immovable properties situated in Punjab inclusive of the gurdwara and in all monetary, endowments yielding recurring income or profit received in Punjab which he claims to belong, within his knowledge, to the gurdwara; the name of the person in possession of any such right, title or interest, and if any such person is insane or a minor, the name of his legal or natural guardian, or if there is no such guardian, the name of the person with whom the insane person or minor resides or is residing, or if there is no such person, the name of the person actually or constructively in possession of such right, title or interest on behalf of the insane person or minor, and if any such right title or interest is alleged to be in possession of the gurdwara through any person, the name of such person, shall be stated in the list; and the list shall be in such form and shall contain such further particulars as may be prescribed.[Explanation. - For the purposes of this section and all other succeeding sections; the expression "Punjab" shall mean the State of Punjab as formed by section 11 of the States Reorganization Act, 1956.] [Added by Punjab Act No. 1 of 1959, Section 4(2).](2)Declaration of scheduled gurdwara and publication of list forwarded under sub-section (1) in a consolidated list. - On receiving a list duly forwarded under the provisions of sub-section (1) the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government shall, as soon as may be, publish a notification declaring that the gurdwara to which it relates is a Sikh Gurdwara and, after the expiry of the period provided in sub-section (1) for forwarding lists shall, as soon as may be, publish by notification a consolidated list in which all rights, titles and interests in any such properties as are described in sub-section (1) which have been included in any list duly forwarded, shall be included, and shall also cause the consolidated list to be published, in such manner as may be prescribed, at the headquarters of the district and of the tahsil and in the revenue estate where the gurdwara is situated, and at the headquarters of every district and of every tahsil and in every revenue estate in which any of the immovable properties mentioned in the consolidated list is situated and shall also give such other notice thereof as may be prescribed.(3)Notices of claims to property entered in the consolidated list to be sent to persons shown as in possession. - The [State] [Substituted for the word [Provincial] by the Adaptation of Law Orders, 1950.] Government shall also, as soon as may be; send by registered post a notice of the claim to any right, title or interest included in the consolidated list to each of the persons named therein as being in possession of such right, title or interest either on his own behalf or on behalf of an insane person or minor or on behalf of the gurdwara, provided that no such notice need be sent if the person named as being in possession is the person who forwarded the list in which the right, title or interest was claimed.(4)Effect of publication of declaration and consolidated list under sub-section (2). - The publication of a declaration and of a consolidated list under the provisions of sub-section (2) shall be conclusive proof that the provisions of sub-sections (1), (2) and (3) with respect of such publication have been duly complied with and that the gurdwara is a Sikh Gurdwara, and the provisions of Part II shall apply to such gurdwara with effect from the date of the publication of the notification declaring it to be a Sikh Gurdwara.
