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(b) in The Easements Act, 1977 (1920 A.D.) (b)A, as the owner of certain house, has the right to go on his neighbour B's land, and to take water for the purposes of his household out of a spring therein. This as an casement.
