Section 110 — Pre-emption at sales.

In the course of a sale under section ninety-four, clause (f), if the property is knocked down to a stranger, the following persons may claim to take it at the sum last bid in the following order:-- (a) any malguzar who has paid the revenue which, as between him and the other malguzars, is payable by him; (b) if the superior proprietorship is sold, the inferior proprietor; (c) if the inferior proprietorship is sold, the superior proprietor; Provided that such claim is made before the officer conducting the sale closes the sitting at which the sale is held, and that the claimant undertakes to fulfil all the conditions of the sale binding on the purchaser.

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