Section 247(1)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 247(1)] [Section 247] [Entire Act]

State of Uttar Pradesh - Subsection

Section 247(1)(a) in The U.P. Municipalities Act, 1916

(a)that a house in the vicinity of the place of worship or an educational institution or a boarding house, or hostel or mess used or occupied by student is used as a brothel or for the purpose of habitual prostitution or by disorderly persons of any description; or

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State of Uttar Pradesh - Subsection

Section 247(1)(a) in The U.P. Municipalities Act, 1916