(3)Nothing in this section shall apply to any share or interest in any contract with, by or on behalf of, or employment under, by or on behalf of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], if the same is a share in a company contracting with, or employed by, or on behalf of, the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"]] or is a share or interest acquired or retained with the permission of the [Officer Commanding-in-Chief, the Command,] [Substituted by Act 35 of 1926, s.2, for "Officer Commanding the District" ] in any lease or sale to, or purchase by, the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] of land or buildings or in any agreement for the same.
