act 024 of 1925 : Sikh Gurdwaras (Supplementary) Act, 1925

Section 1.Short title and commencement.

(1) This Act may be called the Sikh Gurdwaras (Supplementary-) Act, 1925.

(2) It shall come into force on the date¹ appointed by the ² ³(State Government), under sub-section (3) of section 1 of the Sikh Gurdwaras Act, 1925.

1. It came into force on the 1st January, 1926.

2. Substituted for the words “Local Government” by the Government of India (Adaptation of Indian Laws) Order, 1937.

3. Substituted for the word “Provincial” by Adaptation of Laws Order, 1950.

Section 2.Validation of certain provisions of Punjab Act 8 of 1925.

The Sikh Gurdwaras Act, 1925 (hereinafter referred to as the said Act), shall so far as it adds to or takes from the jurisdiction of the ¹High Court of ²(Punjab) or prescribes the procedure of the said Court, be as valid as if it had been passed by the Indian Legislature.

1.Substituted for the words “High Court of Judicature of Lahore” by the India (Adaptation of Existing Laws) Order, 1947.

2. Substituted for “East Punjab” by Adaptation of Laws, Order, 1950.

Section 3.Repealed.

¹Repealed by the Repealing Act, 1938 (1 of 1938), section 2 and Schedule.

1.The amendment to s. 12 of the Sikh Gurudwaras act, 1925, directed by this section were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937 section later repealed by Central Act 1 of 1938, schedule.