- In any case not provided for by article 10 of the Second Schedule of the Indian Limitation Act, 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 -(1)in the case of a sale of agricultural land or of village immovable property;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 Punjab Land Revenue Act, 1887; orfrom 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;(2)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 mortgagee to the property becomes absolute;(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.]
