- The right of pre-emption shall mean the right of a person to acquire agricultural land or village immovable property or urban immovable property in preference to other persons, and it arises in respect of such land only in the case of sales and in respect of such property only in the case of sales or of foreclosures of the right to redeem such property.Nothing in this section shall prevent a Court from holding that an alienation purporting to be other than a sale is in effect a sale.[5. No right of pre-emption in certain cases. - No right of pre-emption shall exist in respect of -(a)the sale of or foreclosure of a right to redeem -(i)a shop, serai or katra;(ii)a dharmsala, mosque or other similar building; or(b)the sale of agricultural land being waste land reclaimed by the vendee.Explanation. - For the purpose of this section the expression "waste land" means land recorded as banjar of any kind in revenue records and such ghair mumkin lands as are reclaimable.
