Section 26(a) in Himachal Pradesh Pre-Emption Act, 2010
(a)in the case of a sale of agricultural land or of village immovable property,(i)from the date of the attestation, if any, of the sale by a Revenue Officer having jurisdiction in the register of mutations maintained under the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954); or(ii)from the date of which the vendee takes under the sale physical possession of any part of such land or property; whichever date shall be the earlier;
