- When any land sold under section 235 or section 237 is a portion of an estate, any recorded co-sharer in the estate, other than the person whose land has been sold, may, if the lot has been knocked down to a stranger, claim to take the said land at the sum last bid:Provided that the said demand of preemption be made within seven days of sale, and provided that the claimant fulfils all other conditions of the sale.
