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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(c) in The Easements Act, 1977 (1920 A.D.)

(c)A, having the right to discharge his eaves-droppings into B's yard, expressly authorises B to builds over this yard to a height which will interfere with the discharge. B build accordingly. A's easement is extinguished to the extent of the interference.