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State of Haryana - Section

Section 14 in The Punjab Pre-emption Act, 1913

14. Limit of exercise of right in respect of land sold by member of an agricultural tribe.

- No person other than a person who was at the date of sale a member of an agricultural tribe in the same group of agricultural tribes as the vendor shall have a right of pre-emption in respect of agricultural land sold by a member of an agricultural tribe.