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

State of Chattisgarh - Subsection

Section 290(2)(c) in The Chhattisgarh Municipalities Act, 1961

(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 is used as a brothel, or for the purpose of habitual prostitution or is willfully a party to the continued use of such premises as a brothel or for the purpose of habitual prostitution;