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] [Entire Act] State of Jammu-Kashmir - Section Section 63 in The Easements Act, 1977 (1920 A.D.) 63. Licensee's rights on revocation. - Where a licence is revoked, the licensee is entitled to a reasonable time to leave the property affected there by and to remove any goods which he has been allowed to place on such property.
