Section 9(1) in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
(1)Where a licensee, having obtained a temporary residence licence had resided continuously for one year, or, a non-mulki prostitute or a non-mulki dancing girl, who had resided in the City of Hyderabad or any district of [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.] for one year before the commencement of this Act and her conduct had not been otherwise objectionable, desires to reside permanently or continue her occupation, the Commissioner of City Police in the City of Hyderabad and in any district of [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.] the Superintendent of Police, may, on her application in writing, grant her a permanent residence licence.
