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 2] [Entire Act] State of Madhya Pradesh - Section Section 292 in The M.P. Municipalities Act, 1961 292. Control of prostitution. - The Council may, in accordance with the bye-laws made in that behalf, control the practice of prostitution within the Municipality.
