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[Cites 0, Cited by 0] [Section 152(2)] [Section 152] [Entire Act]

State of Punjab - Subsection

Section 152(2)(b) in Punjab Municipal Act, 1911

(b)being the tenant, lessee or occupier of any premises knowingly permits such premises or any part thereof to be used as a brothel or for the purposes of habitual prostitution within the prohibited area ; or