Section 12 in Himachal Pradesh Pre-Emption Act, 2010
12. Right of pre-emption to vest in co-sharer and tenant.
- The right of pre-emption in respect of agricultural land, village immovable property and urban immovable property shall vest-(a)where the sale is by a sole owner, in the tenant, who holds under tenancy of the vendor the land or property sold or a part thereof;(b)where the sale is of a share out of a joint land or property and is not made by all the cosharers jointly-(i)firstly, in the other co-sharers;(ii)secondly, in the tenant who hold under tenancy of the vendor or vendors, the land or property sold or a part thereof; and(c)where the sale is of land or property owned jointly and is made by all the co-sharers jointly, in the tenants, who hold under tenancy of the vendors or any one of them the land or property sold or a part thereof.
