Section 8(2) in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968
(2)[ Notwithstanding anything to the contrary contained in the Code of Civil Procedure or any other law for the time being in force any court, vested with the appellate or revisional jurisdiction, may, either on its own motion or on an application moved to it by any person belonging to a Scheduled Tribe, set aside any sale of his property in execution of a decree in favour of a person not belonging to a Scheduled Tribe] [Added by section 3 of Act No 16 of 198.]Explanation. - For the removal of doubts, it is hereby declared that the court shall not refuse to take cognizance of an application, or refuse to exercise the power conferred upon it, under this sub section, simply for the reason that the applicant or the person to whom the property in question belonged failed to raise the objection to that extent before the court which either passed the decree or passed any order in execution proceedings thereof.
