Section 11(3) in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.
(3)The court shall, in accordance with [section 4 of the Indian Evidence Act, 1872 (Central Act 1 of 1872)] [Substituted for the reference 'section 3 of the Hyderabad Evidence Act' by the Andhra Pradesh Adaptation of Laws Order, 1957.] make presumptions as to the accuracy of the entries of the register mentioned in clause (a) of sub-section (2).
