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 17] [Entire Act] State of Jammu-Kashmir - Subsection Section 17(a) in The Easements Act, 1977 (1920 A.D.) (a)a right which would tend to the total destruction of the subject of the right, or the property on which, if the acquisition were made, liability would be imposed :
