Section 10(4) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(4)No order for eviction shall be passed under sub-section (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 recognised by the Government or any authority empowered by them in this behalf, so long as such recognition continues.
