Section 362(2)(c) in The Chhattisgarh Municipal Corporation Act, 1956

[Cites 0, Cited by 0] [Section 362(2)] [Section 362] [Entire Act]

State of Chattisgarh - Subsection

Section 362(2)(c) in The Chhattisgarh Municipal Corporation Act, 1956

(c)being the lessor or landlord, of any premises or 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 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 Chattisgarh - Subsection

Section 362(2)(c) in The Chhattisgarh Municipal Corporation Act, 1956