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State of Jammu-Kashmir - Section

Section 64 in The Easements Act, 1977 (1920 A.D.)

64. Licensees rights on eviction.

- Where a licence has been granted for a consideration, and the licensee, without any fault of his own, is evicted by the grantor before he has fully enjoyed, under the licence, the right for which he contracted, he entitled to recover compensation from the grantor.