Section 2(a) in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
(a)"non-mulki prostitute" shall mean a prostitute whose continuous residence in [the area to which this Act extends] [Substituted for the words 'Mumalik-e-Mahroosa Sarkar-i-Aali' (H.E.H the Nizam's Dominions) by the Andhra Pradesh Adaptation of Laws Order, 1957.] has been for less than fifteen years;
