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

Sikh Gurdwaras (Supplementary) Act, 1925

PUNJAB ACT 024 OF 1925
11 September, 1925

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Year

No.

Short title

Whether repealed or otherwise affected by legislation

1925

24

The Sikh Gurdwaras (Supplementary) Act, 1925

Amended in part, Government of India (Adaptation of Indian Laws) Order, 1937

Repealed in part by Central Act I of 1938

Amended, India (Adaptation of Existing Laws) Order, 1947

Amended in part, Adaptation of Laws Order, 1950

An Act to supplement certain provisions of the Sikh Gurdwaras Act, 1925.

Whereas it is expedient to supplement, by legislation in the Indian Legislature, certain provisions of the Sikh Gurdwaras Act, 1925 (Punjab Act III of 192), for the purposes hereinafter appearing; It is hereby enacted as follows:

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 date 3appointed by the 4[5 (State) Government], under sub-section (3) of section 1 of the Sikh Gurdwaras Act, 1925.

Section 2. Validation of certain provisions of Punjab Act, VIII of 1925

The Sikh Gurdwaras Act, 1925 (Punjab Act VIII of 1925) (hereinafter referred to as the said Act), shall, so far as it added to or takes from the jurisdiction of the 6[High Court of 7(Punjab)] or prescribes the procedure of the said Court, be as valid as if it had been passed by the Indian Legislature.

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1. For Statement of Objects and Reasons, see Gazette of India, 1925, Part V, page 216.

2. [Received the assent of the Governor-General on the 11th September, 1925]

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

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

5. Substituted for the word Provincial by Adaptation of Laws Order, 1950.

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

7. Substituted for East Punjab by Adaptation of Laws Order, 1950.

8. The amendments to s. 12 of the Sikh Gurdwaras 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 Section later repealed by Central Act I of 1938, Schedule.