(3)Nothing contained in this section shall apply:(a)to a simple mortgage effected by the protected tenant; or(b)to any gift made by the protected tenant in favour of his spouse or children; provided that any alienation or transfer of land made by the donee within a period of eight years from the date of the acquisition of the ownership by the protected tenant shall be subject to the restrictions contained in this section as if it was an alienation or transfer made by the protected tenant.
