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State of Jammu-Kashmir - Section

Section 20 in The Easements Act, 1977 (1920 A.D.)

20. Rules controlled by contract or title.

- The rules contained in this Chapter arc controlled by an contract between the dominant and servient owners relating to the servient heritage, and by the provisions of the instrument or decree, if any, by which the easement referred to was imposed.Incidents of customary easements. - And when any incident of any customary easement is inconsistent with such rules, nothing in this Chapter shall affect such incident.