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[Cites 0, Cited by 0] [Section 445(1)] [Section 445] [Entire Act]

State of Uttar Pradesh - Subsection

Section 445(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

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