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[Cites 0, Cited by 25] [Section 13] [Entire Act]

Union of India - Subsection

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

(b)if such an easement is apparent and continuous and necessary for enjoying the said subject as it was enjoyed when the transfer or bequest took effect, the transferee or legatee shall, unless a different intention is expressed or necessarily implied, be entitled to such easement; or