(3)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.[31. Punjab Pre-emption (Amendment) Act, 1960, to apply to all suits. - No Court shall pass a decree in a suit for pre-emption whether instituted before or after the commencement of the Punjab Pre-emption (Amendment) Act, 1960 which is inconsistent with the provisions of the said Act.] [New Section 31, added by Punjab Act 10 of 1960, Section 6.]
