Report No. 64
4.2. Section 2.-
Section 2 of the Act contains several definitions. The first of these is in clause (a), defining "brothel" as follows:-
"(a) Section 2(a)-"brothel"-'brothel' includes any house, room or place or any portion of any house, room or place which is used for purposes of prostitution for the gain of another person or for the mutual gain of two or more prostitutes."
For properly appreciating this definition, it is desirable to refer to the common law.
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