6. Exists in agricultural land and village immovable property.
- A right of pre-emption shall exist in respect of village immovable property, and, subject to the provisions of clause (b) of Section 5, in respect of agricultural land, but every such right shall be subject to all the provisions and limitations in this Act contained] [Sections 5 and 6 substituted by Punjab Act 10 of 1960, Sections 2 and 3.].
