Section 63(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(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 [or a person carrying on any allied pursuit.] [These words were inserted by Bombay13 of 1956, Section 32(2).]
