Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SIKH GURDWARAS (SUPPLEMENTARY) ACT, 1925 24 of 1925 [11th September, 1925] CONTENTS 1. Short title and commencement 2. Validation of certain provisions of Punjab Act 8 of 1925 3. Amendment of section 12, Punjab Act 8 of 1925 SIKH GURDWARAS (SUPPLEMENTARY) ACT, 1925 24 of 1925 [11th September, 1925] 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, for the purposes hereinafter appearing; It is hereby enacted as follows:- 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 date1appointed by the 2 [State Government] under sub-section (3) of section 1 of the Sikh Gurdwaras Act, 1925. 1. The Sikh GurdwarasAct, 1925 (Punj. 8 of 1925) received the assent of the Governor-General on 28-7-1925 and was first published in the Punjab Gazette on the 7th August, 1925. The date appointed by the State Government under section] (3) of that Act is the lst day of Novermber, 1925-See Notification No. 4288-S, dated 12-10-1925 published in the Punjab Gazette, 1925, Pt. 1, page 712. 2. Substituted for the words "Provincial Government" by A.L.O., 1950. 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 High Court of Judicature at Lahore1 or prescribes the procedure of the said Act, be as valid as if it had been passed by the Indian Legislature. 1. In India, the High Court of Judicature for the State of Punjab- See the High Courts (Punjab) Order, 1947, Arts. 3 and 5; Now known as the Punjab and Haryana High Court-see Act 31 of 1966, section 29 : Further 2 new High Courts have now been formed having jurisdiction over the territories which either formed part of the Punjab State or were included within its jurisdiction-See Act 26 of 1966 (1-5-1967), Act 53 of 1970, sections 21 and 25 (25-1- 1971). 3. Amendment of section 12, Punjab Act 8 of 1925 :- Repealed by the Repealing Act, 1938 (1 of 1938), section 2 and Sch.]