Section 26 in Himachal Pradesh Pre-Emption Act, 2010
26. Limitation.
- In any case not provided for by article 10 of the "Second Schedule" of the Indian Limitation Act, 1908(IX of 1908), the period of limitation in a suit to enforce a right of pre-emption under the provisions of this Act shall, notwithstanding anything in article 120 of the said Schedule, be one year-(a)in the case of a sale of agricultural land or of village immovable property,(i)from the date of the attestation, if any, of the sale by a Revenue Officer having jurisdiction in the register of mutations maintained under the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954); or(ii)from the date of which the vendee takes under the sale physical possession of any part of such land or property; whichever date shall be the earlier;(b)in the case of a foreclosure of the right to redeem village immovable property or urban immovable property, from the date on which the title of the mortgage to the property becomes absolute; and(c)in the case of sale of urban immovable property, from the date on which the vendee takes under the sale physical possession of any part of the property.
