Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 14] [Entire Act] State of Haryana - Section Section 10 in The Punjab Pre-emption Act, 1913 10. Party to alienation cannot claim pre-emption. - In the case of a sale by joint-owners, no party to such sale shall be permitted to claim a right of pre-emption.
