Section 250 in The United Provinces Tenancy Act, 1939
250. Right of pre-emption at execution sale in Oudh
. - (1) When land in Oudh is sold in execution of a decree under this Act and the land or any part thereof has been knocked down to a stranger, any co-sharer of the judgment-debtor but not the judgment-debtor, may, before confirmation of the sale, claim to take such land or part at the highest bid.(2)A like claim may be made, if the land is a proprietary tenure, by an under-proprietor, and if the land is an under- proprietary tenure, by a proprietor.(3)Any claim made under this section shall be allowed :Provided that a claim made under the provisions of sub-section (1) shall prevail over a claim made under the provisions of sub-section (2).Provided further that a claim shall not be allowed unless the claimant fulfils all the conditions of the sale binding on a purchaser.Provided further that if two or more persons equally entitled make valid claims within the time allowed, lots shall be drawn.
