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Union of India - Section

Section 48 in The Indian Easements Act, 1882

48. Extinction of accessory rights

.When an easement is extinguished, the rights (if any) accessory thereto are also extinguished.IllustrationAhas an easement to draw water from Bs well.As accessory thereto, he has a right of way over Bs land to and from the well. The easement to draw water is extinguished under section 47. The right of way is also extinguished.