Section 2(1) in Telangana Objectionable Performances Prohibition Act, 1956
(1)[ "District Collector" in relation to the cities of Hyderabad and Secunderabad means the Commissioner of Police;] [Clause (1) was inserted before the clause as so renumbered by Act No. XXIII of 1958.][(1-A.)] [Original clause (1) was renumbered as clause (1-A) by Act No. XXIII of 1958.] "Government" means the State Government;
