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[Cites 0, Cited by 75] [Entire Act]

Union of India - Section

Section 64 in The Indian Easements Act, 1882

64. Licensees rights on eviction

.Where a license has been granted for a consideration, and the licensee, without any fault of his own, is evicted by the grantor before he has fully enjoyed, under the license, the right for which he contacted, he is entitled to recover compensation from the grantor.