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

State of Jammu-Kashmir - Subsection

Section 13(l) in The Easements Act, 1977 (1920 A.D.)

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