8. State Government may exclude areas from pre-emption.
(1)Except as may otherwise be declared in the case of any agricultural land in a notification by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government no right of pre-emption shall exist within any cantonment.(2)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may declare by notification that in any local area or with respect to any land or property or class of land or property or with respect to any sale or class of sales, no right of pre-emption or only such limited right as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may specify, shall exist.
