- Any person entitled to a right of pre-emption may, when the sale or foreclosure has been completed, bring a suit to enforce that right.[21A. Any improvement, otherwise than through inheritance or succession, made, in the status of a vendee defendant after the institution of a suit for pre-emption shall not affect the right of the pre-emptor plaintiff in such suit.] [Added by Punjab Act I of 1944, Section 2. It applies to all suits or appeals pending on, or instituted after, the commencement of this Act.]
