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[Cites 0, Cited by 8] [Entire Act]

State of Haryana - Section

Section 7 in The Punjab Pre-emption Act, 1913

7. Exists under certain conditions in urban immovable property.

- Subject to the provisions of Section 5 a right of pre-emption shall exist in respect of urban immovable property in any town or sub-division of a town when a custom of pre-emption is proved to have been in existence in such town or sub-division at the time of the commencement of this Act, and not otherwise.