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 13] [Entire Act] State of Jammu-Kashmir - Subsection Section 13(g) in The Easements Act, 1977 (1920 A.D.) (g)A, the owner of a house, sells B a factory build on adjoining land, B is entitled, as against A. to pollute the air, when necessary, with smoke and vapours from the factory.
