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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 44(a) in The Easements Act, 1977 (1920 A.D.)

(a)A grants to B, as the owner of a certain house, a right to fish in a river running through A's land. The river change its course permanently and runs through C's land, B's easement is extinguished.