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

State of Tamilnadu - Subsection

Section 10(4)(ii) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(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.