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 30] [Entire Act] State of Jammu-Kashmir - Subsection Section 30(c) in The Easements Act, 1977 (1920 A.D.) (c)A, having in respect of his house an casement of light, divides the house into three distinct heritages. Each of these continues to have the right to have its windows unobstructed.
