Section 54(2) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
(2)Nothing in this section shall be deemed to prohibit the sale, gift, exchange or lease of a dwelling house or the site thereof or any land appurtenant to it in favour of an agricultural labourer or an artisan.[Explanation . [This Explanation was added by Saurashtra Act No. XLIV of 1953, s. 2 (b).] - For the purpose of this section in so far as it relates to sale or lease of land, the term" agriculturist" shall include a [Maldhari and Landless Labourers employed in agricultural operations].]
