Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] Union of India - Section Section 12 in The Oudh Laws Act, 1876 12. Right of pre- emptor on foreclosure. When the right of pre- emption arises in respect of the foreclosure of a mortgage 4 or a portion of the mortgage], any person entitled to such right may, at any time within three months after the
