(3)The provisions of sub-Section (2) shall not apply to-(i)Successions by inheritance ;(ii)Divisions of tenancies in accordance with the provisions of Sections 16 and 17.(iii)Leases executed in accordance with the provisions of this Act ;(iv)Complete usufructuary mortgages as defined in Section 25 ;(v)Simple mortgage or mortgages by conditional sale, until a final decree for sale or foreclosure is made.
