Section 290(2)(c) in The M.P. Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 290(2)] [Section 290] [Entire Act]

State of Madhya Pradesh - Subsection

Section 290(2)(c) in The M.P. Municipalities Act, 1961

(c)being the lessor or landlord, of any premises of the agent to such lessor or landlord, lets the same or any part thereof, within the prohibited area with the knowledge that such premises or some part thereof are, or is used as a brothel, or for the purpose of habitual prostitution, or is wilfully a party to the continued use of such premises as a brothel or for the purposes of habitual prostitution; or

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State of Madhya Pradesh - Subsection

Section 290(2)(c) in The M.P. Municipalities Act, 1961