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 29] [Entire Act] Union of India - Subsection Section 29(c) in The Indian Easements Act, 1882 (c)A, as the owner of a farm, has a right to take, for the purpose of manuring his farm, leaves which have fallen from the trees on Bs land. A buys a field and unites it to his farm. A is not thereby entitled to take leaves to manure this field.
