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[Cites 0, Cited by 0] [Section 89] [Entire Act]

Bombay Presidency - Subsection

Section 89(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) 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 a dwelling house or the site thereof or any land appurtenant to it in favour of an agricultural labourer or an artisan.