Section 25(1) in Himachal Pradesh Pre-Emption Act, 2010
(1)If in any suit for pre-emption any person bases a claim or plea on a right of pre-emption derived from the ownership of agricultural land or other immovable property, and the title to such land or property is liable to be defeated by the enforcement of a right of pre-emption with respect to it, the court shall not decide the claim or plea until the period of limitation for the enforcement of such right of preemption has expired and the suits for pre-emption, if any, instituted with respect to the land or property during the period have been finally decided.
