Section 19 in Himachal Pradesh Pre-Emption Act, 2010
19. Special conditions relating to sales of agricultural land.
- No decree shall be granted in a suit for pre-emption in respect of the sale of agricultural land until, the plaintiff has satisfied the court that the sale in respect of which pre-emption is claimed is not in contravention of the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954) or the Himachal Pradesh Tenancy and Land Reforms Act, 1972 (8 of 1974).
