Section 3(5) in The Punjab Pre-emption Act, 1913

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State of Haryana - Subsection

Section 3(5) in The Punjab Pre-emption Act, 1913

(5)Sale shall not include -

(a)a sale in execution of a decree for money or of an order of a Civil, Criminal or Revenue Court or of a Revenue Officer;

(b)the creation of an occupancy tenancy by landlord, whether for consideration or otherwise;