Section 21(1) in Himachal Pradesh Pre-Emption Act, 2010
(1)If in the case of a sale the parties are not agreed as to the price at which the pre-emptor shall exercise his right of pre-emption, the court shall determine whether the price at which the sale purports to have taken place has been fixed in good faith or paid, and if it finds, that the price was not so fixed or paid, it shall fix as the price for the purposes of the suit the market value of the land or property.
