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[Cites 0, Cited by 0] [Section 338(1)] [Section 338] [Entire Act]

State of Jharkhand - Subsection

Section 338(1)(b) in Jharkhand Municipal Act, 2011

(b)prohibit the use by the public of any lake, tank, reservoir, fountain, cistern, duct, stand-pipe, stream or well or any part of any river, whether vested in the municipality or not, for bathing or washing,