Section 2 in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(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;(b)"non-mulki dancing girl" shall mean a woman 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 and whose main occupation is dancing and singing whether she lives in prostitution or not;(c)"temporary residence licence" shall mean a licence granted under this Act to a non-mulki prostitute or non-mulki dancing girl;(d)"permanent residence licence" shall mean a licence granted under this Act to a non-mulki prostitute or a dancing girl;(e)"licensee" shall mean a non-mulki prostitute or a non-mulki dancing girl to whom a residence licence has been granted under this Act.
