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[Cites 0, Cited by 1] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(a) in The Indian Easements Act, 1882

(a)where the dominant owner expressly authorizes an act of a permanent nature to be done on the servient heritage, the necessary consequence of which is to prevent his future enjoyment of the easement, and such act is done in pursuance of such authority;