Section 63(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(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] [These words were substituted for the words 'prohibit' the sale, gift, exchanges or lease of' by Gujarat 30 of 1977, section 5(2).] a dwelling house or the site thereof or any land appurtenant to it in favour of an agricultural labourer or an artisan [or a person carrying on any allied pursuit] [These words were inserted by Bombay 13 of 1956, section 32(2).].
