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AIR 2006 HIMACHAL PRADESH 769 ::AIROnline 2001 SC 169
Supreme Court Of India
Hon'ble Judge(s): V. N. Khare, B. N. Agrawal , JJ

Punjab Pre-emption Act (1 of 1913) , S.15(1)(b)— Pre-emptible property - Sale of a specific portion of land described by particular khasra numbers by a co-owner out of joint khewat is a sale out of joint khewat - And is pre-emptible under S. 15(l)(b). (Para 2)

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