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

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

State of Punjab - Subsection

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

(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 purposes 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 Punjab - Subsection

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