Section 37(c) in The Easements Act, 1977 (1920 A.D.)
(c)A and B, tenants of C, have permanent transferable interests in their respective holdings. A imposes on his holding an easement to draw water from a tank for the purpose of irrigating B's land. B enjoys the easement for twenty years. Then A's rent falls into arrears and his interest is sold. B's easement is extinguished.
