Section 63(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)[ Nothing in this section shall apply or be deemed to have applied to a mortgage of any land or interest therein effected in favour of a co-operative society as security for the loan advanced by such society [or any transfer declared to be a mortgage by a court under section 24 of the Bombay. Agricultural Debtors' Relief Act, 1947.] [This sub-section was added by Bombay 12 of 1951, Section 6.]]
