(2)Nothing in this section shall affect the operation of any law which-(a)prohibits, either absolutely or subject to exceptions, the sale or mortgage of agricultural land situate in any particular area, and owned by a person belonging to some class recognised by the law as being a class of persons engaged in or connected with agriculture in that area, to any person not belonging to any such class; or(b)recognises the existence of some right, privilege or disability attaching to members of a community by virtue of some personal law or custom having the force of law.
