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 208] [Entire Act] State of Jharkhand - Subsection Section 208(3) in Jharkhand Municipal Act, 2011 (3)No person shall unlawfully draw, divert or take water from any water works belonging to or under the control of the municipality by fixing motor or such other device to the trunk mains or mains or service pipes or supply pipes.
