Section 25 in Himachal Pradesh Pre-Emption Act, 2010
25. Postponement of decision of pre-emption suit in certain cases.
(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.(2)If the ownership of agricultural land or other immovable property is lost by the enforcement of a right of pre-emption, the court shall disallow the claim or plea based upon the right of the pre-emption derived therefrom.Chapter-V Limitation
