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State of Jammu-Kashmir - Section

Section 60 in The Easements Act, 1977 (1920 A.D.)

60. Licence when revocable.

- A licence may be revoked by the grantor, unless-
(a)it is coupled with a transfer of property and such transfer is in force ;
(b)the licence, acting upon the licence, has executed a work of a permanent character and incurred expenses in the execution.