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State of Himachal Pradesh - Section

Section 4 in Himachal Pradesh Pre-Emption Act, 2010

4. No right of pre-emption in certain cases.

- No right of pre-emption shall exist in respect of the sale of or foreclosure of a right to redeem-
(i)a serai or katra; and
(ii)a dharamshala, mosque or other similar building.