1 When a suit for pre- emption lies. No suit shall lie for enforcing a right of pre- emption under this Act in respect of a portion only of the property sold or foreclosed: Provided that, where the plaintiff has a right of pre- emption in respect of only a portion of the property sold or foreclosed, then notwithstanding anything to the contrary contained in any enactment a suit for the pre- emption of that portion only shall lie and the plaintiff shall have to pay the proportionate price or the proportionate amount due in respect of such mortgage for such portion of the property, as the case may be.]
