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[Cites 0, Cited by 6] [Entire Act]

State of Haryana - Section

Section 24 in The Punjab Pre-emption Act, 1913

24. Procedure on determination of the said issues.

- In a suit for pre- emption in respect of a sale of agricultural land, if the Court finds that the sale is in contravention of the [Punjab Alienation of Land Act, 1900] [Repealed by the Adaptation of Laws (Third Amendment) Order, 1951.] of the Court shall dismiss the suit.