Section 3 in Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975
3. Exemptions.
- Nothing contained in this Act shall apply to-(a)the lease of any land or building or both granted by the Administrator General, Official Trustee or Official Receiver ; or(b)the mortgage, pledge or hypothecation of any immovable property by a member of a Scheduled Tribe in favour of the Government as security for the purpose of obtaining any loan or other assistance from the Government; or(c)the mortgage, pledge or hypothecation of any immovable property by a member of a Scheduled Tribe in favour of a co-operative society registered or deemed to be registered under the Kerala Co-operative Societies Act, 1969 (21 of 1969), or a corporation or a nationalised bank or any other financing agency, not being a private agency or a money-lender, as security for any loan advanced by such society, corporation, bank or other agency.
