Section 14 in Himachal Pradesh Pre-Emption Act, 2010
14. Provisions of sections 12 and 13 applicable to foreclosures mutatis mutandis.
- In the case of a foreclosure of the right to redeem village immovable property or urban immovable property, the provisions of sections 12 and 13 shall be construed by the court with such alterations, not affecting the substance, as may be necessary or proper to adopt them to the matter before the court.Chapter-IV Procedure
