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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(d) in The Indian Easements Act, 1882

(d)A and B are lessees of the same lessor. A of a field X for a term of five years, and b of a field Y for a term of ten years. As interest under his lease is transferable; Bs is not. A may impose on X, in favour of B, a right of way terminable with As lease.