Section 10(4) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
(4)No order for eviction shall be passed under subsection (3) -(i)against any tenant who is engaged in any employment or class of employment notified by the Government as an essential service for the purposes of this sub-section unless the landlord is himself engaged in any employment or class of employment which has been so notified; or(ii)in respect of any building which has been left for use as an educational institution and is actually being used as such; provided that the institution has been recognized by the Government or any authority empowered by them in this behalf, so long as such recognition continues.
