(b)In the same case, each house in the village being bound to provide ten day's labour each year on a work to prevent inundation, E had agreed as a term of his lease to perform this work for A. B, C and D, severally require E to perform the ten day's work due on account of the house of each. E is not bound to do more than ten day's work in all, according to such directions as B, C and D may join in giving.(B)Transfer of Immovable Property
