Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Himachal Pradesh - Subsection Section 26(c) in Himachal Pradesh Pre-Emption Act, 2010 (c)in the case of sale of urban immovable property, from the date on which the vendee takes under the sale physical possession of any part of the property.
