9. Devolution of right when property to be sold or foreclosed is a proprietary or under- proprietary tenure.
If the property to be sold or foreclosed is a proprietary or under- proprietary tenure, or a share of such a tenure, the right to buy or redeem such property belongs, in the absence of a custom to the contrary,-- First, to co- sharers of the sub- division (if any) of the tenure in which the property is comprised, in order of their relationship to the vendor or mortgagor; Secondly, to co- sharers of the whole mahal in the same order; Thirdly, to any member of the village- community; and Fourthly, if the property be an underproprietary tenure, to the proprietor.
