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

State of Telangana - Subsection

Section 10(4)(ii) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(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.