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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(d) in The Easements Act, 1977 (1920 A.D.)

(d)if such an easement is apparent and continuous and necessary for enjoying said property as it was enjoyed when the transfer, or bequest took effect in the transferor, or the legal representative of the testator, shall unless a different intention is expressed or necessarily implied, be entitled to such casement.