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[Cites 0, Cited by 3] [Section 10(4)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(4)(i) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

(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