Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 152] [Entire Act] State of Punjab - Subsection Section 152(1) in Punjab Municipal Act, 1911 (1)The committee may by public notice, prohibit in any specified part of the municipality -(a)the keeping of a brothel ;(b)the residence of any person who practices prostitution.
