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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(c) in Himachal Pradesh Pre-Emption Act, 2010

(c)where the sale is of land or property owned jointly and is made by all the co-sharers jointly, in the tenants, who hold under tenancy of the vendors or any one of them the land or property sold or a part thereof.