Section 11 in Himachal Pradesh Pre-Emption Act, 2010
11. Joint right of pre-emption how exercised.
- Whenever according to the provisions of this Act, a right of pre-emption vests in any class or group of persons the right may be exercised by all the members of such class or group jointly, and, if not exercised by them all jointly, by any two or more of them jointly, and, if not exercised by any two or more of them jointly, by them severally.
