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 44] [Entire Act] Union of India - Subsection Section 44(a) in The Indian Easements Act, 1882 (a)A grants to B, as the owner of a certain house, a right to fish in a river running through As land. The river changes its course permanently and runs through Cs land. Bs easement is extinguished.
