Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] Union of India - Subsection Section 22(b) in The Indian Easements Act, 1882 (b)A has a right annexed to his house to cut thatching-grass in Bs swamp. A, when exercising his easement, must cut the grass so that the plants may not be destroyed.
