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 46] [Entire Act] State of Jammu-Kashmir - Subsection Section 46(a) in The Easements Act, 1977 (1920 A.D.) (a)A, as the owner of a house, has a right of way over B's field. A mortgages and becomes thereby absolute owner of both house and field. The right of way is extinguished.
