Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Telangana - Subsection Section 2(3) in Telangana Objectionable Performances Prohibition Act, 1956 (3)"performance" means any play, pantomine or other drama or any burrakatha, and includes the signing of any ballad or the holding of any dialogue.
