Section 8(2) in Telangana District Boards Act, 1955
(2)A person shall be deemed to have the requisite residence qualification if he has ordinarily resided in a dwelling in the constituency for an aggregate period of not less than one hundred and eighty days in the year immediately preceding the first day of January of the year for which the list of voters is prepared:Provided that a person who is an inmate or a patient in any prison, lunatic asylum, hospital or any other similar institutions shall not by reason thereof be deemed to have used such Institution as a dwelling for the purposes of this sub-section.
