Section 2(2) in Telangana Public Security Measures Act, 1951
(2)No order under sub-section (1) shall be made directing the exclusion or removal [from the area to which this Act extends of any person ordinarily resident in that area.] [Substituted for the words 'from the State of any person ordinarily resident in the State' by the A.P.A.O., 1957.]
