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 0] [Section 338(1)] [Section 338] [Entire Act] State of Jharkhand - Subsection Section 338(1)(a) in Jharkhand Municipal Act, 2011 (a)regulate the use by the public of any river or other public place, whether vested in the municipality or not, for bathing or washing,