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 4] [Entire Act] State of Jammu-Kashmir - Subsection Section 4(f) in The Easements Act, 1977 (1920 A.D.) (f)A is bound to cleanse a watercourse running through his land and keep it fee from obstruction for the benefit of B, a lower riparian owner. This is not an easement.
