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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(d) in The Easements Act, 1977 (1920 A.D.)

(d)A mortgages Sultanpur to B, and lawfully imposes an easement on the land in favour of C in accordance with the provisions of section 10. The land is sold to D in satisfaction of the mortgage-debt. The casement is not thereby extinguished.