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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Puducherry - Subsection

Section 10(4)(i) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(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