Section 2(9) in Telangana Intermediate Education Act, 1971
(9)"Junior college" means any educational institution in the State established or maintained by the State, or by any association of individuals and affiliated to the Board as providing courses of study qualifying students for admission to the Intermediate examination, in accordance with the regulations, but not to the degree examinations of a University;Explanation. - For the removal of doubts, it is hereby declared that the term 'college' as defined in any law relating to the Universities for the time being in force in the State, shall not be deemed to include or to have ever included, a junior college;
