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 33] [Entire Act] Union of India - Subsection Section 33(a) in The Indian Easements Act, 1882 (a)A places a permanent obstruction in a path over which B, as tenant of Cs house, has a right of way. This is substantial damage to C, for it may affect the evidence of his reversionary right to the easement.
