9. Exclusion of pre-emption in respect of certain alienation.
- Notwithstanding anything in this Act, a right of pre-emption shall not exist in respect of any sale made by or to [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or by or to any local authority or to any company under the provisions of part VII of the Land Acquisition Act, 1894, or in respect of any sale sanctioned by the Deputy Commissioner under Section 3(2) of the [Punjab Alienation of Land Act, 1900] [Repealed by the Adaptation of Laws (Third Amendment) Order, 1951.].
