23. Special conditions relating to sales of agricultural land.
- No decree shall be granted in a suit for pre-emption in respect of the sale of agricultural land until, the plaintiff has satisfied the Court -(a)that the sale in respect of which pre-emption is claimed is not in contravention of the [Punjab Alienation of Land Act, 1900] [Repealed by the Adaptation of Laws (Third Amendment) Order, 1951.]; and(b)that he is not debarred by the provisions of Section 14 of this Act from exercising the right of pre-emption.
