Section 10(4) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(4)No order for eviction shall be passed under sub-section (3)-(i)against any tenant who is engaged in employment or class of employment notified by the Government as an essential service for the purpose 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 let 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.
