Section 89(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)Nothing in this section shall be deemed to [prohibit the sale, gift, exchange or lease or the agreement for the sale, gift, exchange or lease, of] [Substituted for 'prohibit the sale, gift, exchange or lease of' by Gujarat 30 of 1977, dated 4th November, 1977] a dwelling house or the site thereof or any land appurtenant to it in favour of an agricultural labourer or an artisan.
