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State of Himachal Pradesh - Section

Section 24 in Himachal Pradesh Pre-Emption Act, 2010

24. Concurrent hearing of suits.

- When more suits than one arising out of the same sale or foreclosure are pending, the plaintiff in each suit shall be joined as defendant in each of the other suit, and in deciding the suits the court shall in each decree state the order in which each claimant is entitled to exercise his right.