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State of Haryana - Section

Section 12 in The Punjab Pre-emption Act, 1913

12. The law determining the right of pre-emption.

- In respect of all sales and foreclosures not completed before the commencement of this Act the right of pre-emption shall be determined by the provisions of this Act; but in respect of all sales and foreclosures completed before the commencement of this Act the right of pre-emption shall be determined by the law in force at the time of such completion.