15. [ Right of pre-emption of vest in tenant [Section 15 substituted by Haryana Act 10 of 1995.]
- The right of pre-emption in respect of sale of agricultural land and village immovable property shall vest in the tenant who holds under tenancy of the vendor or vendors the land or property sold or a part thereof.][16. Person in whom right of pre-emption vests in an urban immovable property. - The right of pre-emption in respect of urban immovable property shall vest in the tenant who holds under tenancy of the vendor the property sold or a part thereof] [Section 16 substituted by Punjab Act 10 of 1960, Section 4.].
