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 9] [Entire Act] Union of India - Section Section 58 in The Indian Easements Act, 1882 58. Grantors duty not to render property unsafe .The grantor of a license is bound not to do anything likely to render the property affected by the license dangerous to the person or property of the licensee.
