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[Cites 0, Cited by 1] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(l) in The Indian Easements Act, 1882

(l)Under the Land Acquisition Act, 1870, a Railway Company compulsorily acquires a portion of Bs land for the purpose of making a siding. The Company is entitled to such amount of lateral support from Bs adjoining land as is essential for the safety of the siding.