Section 28(b) in The Easements Act, 1977 (1920 A.D.)
(b)Right to light or air acquired by grant. - The extent of a right to the passage of light or air to a certain window, door or other opening, imposed by a testamentary or non-testamentary instrument, is the quantity of light or air that entered the opening at the time the testator died or the non-testamentary instrument was made ;
