17. Exercise of right of pre-emption where several persons equally entitled.
- Where several pre-emptors are found by the Court to be equally entitled to the right of pre-emption, the said right shall be exercised -(a)if they claim as co-sharers, in proportion among themselves to the shares they already hold in the land or property;(b)if they claim as heirs, whether co-sharers or not, in proportion among themselves to the shares in which but for such sale they would inherit the land or property in the event of the vendor's decease without other heirs;(c)[omitted] [Clauses (c) and (d) omitted by Punjab Act 10 of 1960, Section 5.].(d)[omitted] [Clauses (c) and (d) omitted by Punjab Act 10 of 1960, Section 5.].(e)in any other case, by such pre-emptors in equal shares.
