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[Cites 0, Cited by 0] [Section 362] [Entire Act]

State of Madhya Pradesh - Subsection

Section 362(1) in The M.P. Municipal Corporation Act, 1956

(1)The Corporation may, by notice in the [manner prescribed by bye-laws] [Substituted by M.P. Act No. 13 of 1961.] prohibit in any specified part of the city-
(a)the keeping of a brothel;
(b)the residence of any person who practices prostitution.