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State of Jammu-Kashmir - Section

Section 14 in The Easements Act, 1977 (1920 A.D.)

14. Direction of way of necessity.

- When a right a way of necessity is created under section 13. the transferor, the legal representative of the testator, or the owner of the share over which the right is exercised, as the case may be, is entitled to set out the way; but is must be reasonably convenient for the dominant owner.When the person so entitled to set out the way refuses or neglects to do so, the dominant owner may set it out.