Section 20 in Himachal Pradesh Pre-Emption Act, 2010
20. Procedure on determination of the said issues.
- In a suit for pre-emption in respect of a sale of agricultural land, if the court finds that the sale is 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), the court shall dismiss the suit.
