Section - 1 Short title extent and commencement

1. This Act may be called the Punjab Pre-emption Act 1991.
2. It extends to the whole of the?Punjab.
3. It shall come into force at once.

Section - 2 Definitions



In this Act, unless there is anything repugnant in the subject or context?

1. ?immovable property? means immovable property situated in any area other than an urban area or within cantonment limits as declared by any law relating to Local Bodies or Cantonments, as the case may be, for the time being in force;
2. ?pre-emptor? means a person who has the right of pre-emption;
3. ?right of pre-emption? means a right to acquire by purchase an immovable property in preference to other persons by reason of such right; and
4. ?sale? means permanent transfer of the ownership of an immovable property in exchange for a valuable consideration and includes transfer of an immovable property by way of ?hiba bil-iwaz? or ?hiba ba-shart-ul-iwaz?, but does not include?
5. transfer of an immovable property through inheritance or will or gift, other than ?hiba bil-iwaz? or ?hiba ba-shart-ul-iwaz?;
6. a sale in execution of a decree for money or of any order of a civil, criminal, revenue or any other court or a Revenue Officer or any local authority;
7. exchange of agricultural land; and
8. transfer of an immovable property for a consideration other than valuable consideration, such as the transfer of an immovable property by way of dower or composition in a murder or hurt case.

Section - 3 Interpretation



In the interpretation and the application of the provisions of this Act, the Court shall seek guidance from the Holy Qur?an and Sunnah.


Section - 4 Act to override other laws



The provisions of this Act shall have effect notwithstanding anything in any other law for the time being in force.


Section - 5 Right of pre-emption



The right of pre-emption shall arise in case of sale of immovable property.


Section - 6 Persons in whom the right of pre-emption vests


• 1. The right of pre-emption shall vest?
  1. firstly, in Shafi Sharik;
  2. secondly, in Shafi Khalit; and
  3. thirdly, in Shafi Jar.

  ???? Explanation.??I ?Shafi Sharik? means a person who is a co-owner in the corpus of the undivided immovable property sold.

  ????????II???Shafi Khalit? means a participator in the special rights attached to the immovable property sold, such as right of passage, right of passage of water or right of irrigation.

  ???????III???Shafi Jar? means a person who has a right of pre-emption because of owning an immovable property adjacent to the immovable property sold.

  • 1. Notwithstanding anything in sub-section (1), the right of pre-emption shall be exercisable only in case of ?Zaroorat? or to avoid ?Zarar?.
    
    Section - 7 Priorities in the right of pre-emption
    
    

    Where there are more than one participators in the special rights attached to the immovable property sold, the person having a special right shall have precedence over a person having a general right.

    ILLUSTRATIONS

    1. A garden is irrigated by a water course which opens from a small canal. If this garden is sold, the person having right of irrigation from the water course shall have precedence over a person having right of irrigation from the canal. But if such garden is irrigated from the small canal, the person having right of irrigation from the water course as well as the person having right of irrigation from the canal shall have the right of pre-emption.
    2. Where there are more than one pre-emptors and one has right of passage and the other has right of passage of water attached to the immovable property sold, the person having right of passage shall have precedence over the person having right of passage of water.
    3. A participator in the special rights having his property, on the basis of which he claims to be the pre-emptor nearer to the immovable property sold, shall have precedence over the pre-emptor having such property not so near to the immovable property sold.
    
    Section - 8 Joint right of pre-emption how exercised
    
    

    Where a right of pre-emption vests in any class or group of persons, the right may be exercised by all the members of such class or group jointly, and if not exercised by them all jointly, by any two or more of them jointly, and if not exercised by any two or more of them jointly, by them severally.

    
    Section - 9 Method of distribution of the property where more than one persons are equally entitled
    
    

    Where more than one persons are found by the Court to be equally entitled to the right of pre-emption, the property shall be distributed among them in equal shares.

    ILLUSTRATION

    A has one-half share in a house, B has one-third and C has one-sixth share in such house. If A sells his one-half share, the other two co-sharers, namely B and C shall have equal right of pre-emption in one-half of the house and this one-half shall be distributed between B and C in equal shares and not according to their respective shares in the house.

    
    Section - 10 Withdrawal of claim
    
    

    Where there are more than one pre-emptors having sued jointly or severally and any of them withdraws his claim before the decision of the Court, the remaining pre-emptors shall be entitled to the whole property:

    Provided that the claim of the remaining pre-emptors was originally made for the whole property.

    
    Section - 11 Sale of appurtenances of land
    
    

    Where only trees or a building is sold without land, no right of pre-emption shall exist in such trees or the structures of a building, but where land is sold with trees and building on it, the trees and buildings shall be deemed to be included in the land for purposes of the right of pre-emption.

    
    Section - 12 Right to revoke sale
    
    

    Where the vendor has stipulated in the contract of sale that it is subject to revocation by him within a period, not exceeding sixty days, specified in such contract, the right of pre-emption shall not be exercised until such period has expired:

    Provided that option of defect in, or inspection of, the property or the stipulation as to the vendee?s right to revoke the contract of sale shall not be a bar to the exercise of the right of pre-emption.

    
    Section - 13 Demand of pre-emption
    
    
    1. The right of pre-emption of a person shall be extinguished unless such person makes demands of pre-emption in the following order, namely?
    2. ?talb-i-muwathibt?;
    3. ?talb-i-ishhad?; and
    4. ?talb-i-khusumat?.

    Explanation.? (I) ?Talb-i-muwathibat? means immediate demand by a pre-emptor, in the sitting or meeting (Majlis) in which he has come to know of the sale, declaring his intention to exercise the right of pre-emption.

    Note:-??Any words indicative of intention to exercise the right of pre-emption are sufficient.

    (II)???Talb-i-ishhad? means demand by establishing evidence.

    (III)???Talb-i-khusumat? means demand by filing a suit.

    1. When the fact of sale comes within the knowledge of pre-emptor through any source, he shall make talb-i-muwathibat.
    2. Where a pre-emptor has made talb-i-muwathibat under sub-section (2), he shall as soon thereafter as possible but not later than two weeks from the date of knowledge make talb-i-ishhad by sending a notice in writing attested by two truthful witnesses, under registered cover acknowledgement due, to the vendee, confirming his intention to exercise the right of pre-emption:

    Provided that in areas where owing to lack of post office facilities it is not possible for the pre-emptor to give registered notice, he may make talb-i-ishhad in the presence of two truthful witnesses.

    1. Where a pre-emptor has satisfied the requirements of talb-i-muwathibat under sub-section (2) and talb-i-ishhad under the sub-section (3), he shall make talb-i-khusumat in the court of competent jurisdiction to enforce his right of pre-emption.
    
    Section - 14 Demand by guardian or agent
    
    

    Where a person is unable to make demands under section 13, his guardian or agent may make the required demands on his behalf.

    
    Section - 15 Waiver of the right of pre-emption
    
    

    The right of pre-emption shall be deemed to have been waived if the pre-emptor has acquiesced in the sale or has done any other act of omission or commission which amounts to waiver of the right of pre-emption.

    
    Section - 16 Death of pre-emptor
    
    

    Where a pre-emptor dies after making any of the demands under section 13, the right of pre-emption shall stand transferred to his legal heirs.

    
    Section - 17 Abatement of right of pre-emption
    
    
    1. Where a pre-emptor, before the decree of a Court, alienates the property on the basis of which he claims the right of pre-emption, such right shall abate.
    2. An alienee of the property under sub-section (1) shall not be entitled to the right of pre-emption.
    
    Section - 18 Exercise of right of pre-emption by a Muslim and a non-Muslim against each other
    
    

    A Muslim and a non-Muslim may exercise the right of pre-emption against each other.

    
    Section - 19 Right of pre-emption non-transferable and indivisible
    
    
    1. Save as provided in Section 16, the right of pre-emption shall be non-transferable and indivisible.
    2. The claim for pre-emption shall be made on the whole property pre-emptible.
    
    Section - 20 Where the pre-emptor and vendee equally entitled
    
    

    Where the pre-emptor and the vendee fall within the same class of pre-emptors and have equal right of pre-emption, the property shall be shared by them equally.

    
    Section - 21 Improvements made by the vendee
    
    

    Where a vendee has made any improvements in the immovable property before talb-i-ishhad is made by the pre-emptor under sub-section (3) of Section 13, the vendee shall be entitled to the cost of such improvements.

    
    Section - 22 Improvement made in the status of the vendee-defendant after institution of the suit
    
    

    Any improvement made in the status of a vendee defendant after the institution of a suit for pre-emption shall not affect the right of pre-emptor-plaintiff.

    
    Section - 23 No right of pre-emption in respect of certain properties
    
    
    1. No right of pre-emption shall exist in respect of sale of?
    2. waqf property or property used for charitable, religious or public purpose; and
    3. property owned by the Federal or a Provincial Government or a local authority.
    4. The property acquired by a Federal or a Provincial Government or a local authority in pursuance of any law shall not be pre-emptible.
    
    Section - 24 Plaintiff to deposit sale price of the property
    
    
    1. In every suit for pre-emption, the Court shall require the plaintiff to deposit in such Court one-third of the sale price of the property in cash within such period as the Court may fix:

    Provided that such period shall not extend beyond thirty days of the filing of the suit:

    Provided further that if no sale price is mentioned in the sale deed or in the mutation, or the price so mentioned appears to be inflated, the Court shall require deposit of one-third of the probable value of the property.

    1. Where the plaintiff fails to make a deposit under sub-section (1) within the period fixed by the Court, or withdraws the sum so deposited by him, his suit shall be dismissed.
    2. Every sum deposited under sub-section (1) shall be available for the discharge of costs.
    3. The probable value fixed under sub-section (1) shall not affect the final determination of the price payable by the pre-emptor.
    
    Section - 25 Deposit or refund of excess price
    
    
    1. Where a Court passes a decree in favour of pre-emptor on payment of a price which is in excess of the amount already deposited by the pre-emptor, the Court shall require the pre-emptor to deposit the remaining amount within thirty days of the passing of the decree.
    2. Where a decree is passed for a lesser amount than the amount already deposited by the pre-emptor, the Court shall refund the excess amount to such pre-emptor.
    
    Section - 26 Sum deposited by pre-emptor not to be attached
    
    

    No sum deposited in or paid into Court by a pre-emptor under the provisions of this Act shall, while it is in custody of the Court, be liable to attachment by any Civil, Criminal, Revenue or any other Court or a Revenue Officer or a local authority.

    
    Section - 27 Determination of price
    
    
    1. Where the parties do not agree to the price at which the pre-emptor shall exercise his right of pre-emption, the Court shall determine whether the price at which the sale purports to have taken place was fixed in good faith or paid, and if it finds that the price was not so fixed or paid, it shall fix the market value of the property as the price to be paid by the pre-emptor.
    2. If the Court finds that the price was fixed in good faith or paid, it shall fix such price to be paid by the pre-emptor.
    
    Section - 28 Market value how to be determined
    
    

    For the purpose of determining the market value of a property, the Court may consider the following, among other matters, as evidence of such value?

    1. the price or value actually received or to be received by the vendor from the vendee;
    2. the estimated amount of the average annual net profits of the property;
    3. the value of similar property in the neighbourhood;
    4. the value of similar property as shown by previous sales made in the near past.
    
    Section - 29 Government may exclude areas from pre-emption
    
    

    The Government may, in the public interest, by a notification in the official Gazette, declare that in any local area or with respect to any sale or class of sale, no right of pre-emption shall exist or only such limited right, as it may specify, shall exist.

    
    Section - 30 Limitation
    
    

    The period of limitation for a suit to enforce a right of pre-emption under this Act shall be four months from the date?

    • 1. of the registration of the sale deed;
      2. of the attestation of the mutation, if the sale is made otherwise than through a registered sale deed;
      3. on which the vendee takes physical possession of the property if the sale is made otherwise than through a registered sale deed or a mutation; or
      4. of knowledge by the pre-emptor, if the sale is not covered under paragraph (a) or paragraph (b) or paragraph (c).
      
      Section - 31 Notice
      
      
      1. The Officer registering the sale deed or attesting the mutation of a sale shall, within two weeks of the registration or attestation, as the case may be, give public notice in respect of such registration or attestation.
      2. The notice under sub-section (1) shall be deemed to have been sufficiently given if it is displayed on the main entrance of a mosque and on any other public place of the village or place where the property is situated.
      3. The charges for the notice under sub-section (2) shall be recovered from the vendee by the Officer registering the sale or attesting the mutation, as the case may be, at the time of such registration or attestation.
      
      Section - 32 Matters ancillary or akin to the provisions of this Act
      
      

      Matters ancillary or akin to the provisions of this Act which have not been specifically covered under any provision thereof shall be decided according to Shari?ah.

      
      Section - 33 Application of the Civil Procedure Code and Qanun-e-Shahadat Order
      
      

      The Provisions of the Code of Civil Procedure, 1908 (Act V of 1908) and Qanun-e-Shahadat Order, 1984 (P.O. X of 1984) or any other law on the subject for the time being in force shall,?mutatis mutandis, apply to the proceedings under this Act.

      
      Section - 34 Repeal of Act I of 1913
      
      
      • 1. The Punjab Pre-emption Act, 1913 (I of 1913) is hereby repealed.
        2. Notwithstanding anything contained in this Act, in the cases and appeals filed under the Punjab Pre-emption Act, 1913 (I of 1913) in which judgements and decrees had been passed before the 1st day of August 1986, further proceedings, if any, relating to such cases and appeals shall notwithstanding the repeal of the said Act be governed and continued in accordance with the provisions thereof.
        
        Section - 35 Saving
        
        
        1. Notwithstanding anything in any other law for the time being in force, all the decrees, judgements or orders dismissing the suits of pre-emption, instituted or pending between the 1st day of August 1986 and the 28th March 1990 (both days inclusive), in which the right of pre-emption was claimed as is available under this Act, shall be of no legal effect, and such suits, on an application made by the aggrieved person, within sixty days of coming into force of this Act, shall subject to sub-section (2), be decided afresh according to the provisions thereof.
        2. Notwithstanding anything in Sections 13 and 30, in respect of the suits mentioned in sub-section (1), the period of limitation shall be one year and it shall be sufficient if the pre-emptor establishes that he had made ?Talb-i-Ishhad? in the presence of two truthful witnesses.
        
        Section - 36 Rules
        
        

        Government may, by notification in the official Gazette, make rules for carrying out the purposes of this Act.

        
        Section - 37 Repeal of Ordinance IX of 1991
        
        

        The Punjab Pre-emption Ordinance 1991 (IX of 1991), is hereby repealed.

        1. This Act was passed by the Punjab Assembly on 21st March, 1991; assented to by the Governor of the Punjab on 31st March, 1991; and, was published in the Punjab Gazette (Extraordinary), dated 6th April, 1991, Pages 913-A to 913-G. ?