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 13] [Entire Act] Union of India - Subsection Section 13(n) in The Indian Easements Act, 1882 (n)A lets a house and grounds to B for a particular business. B has no access to them other than by crossing As land. B is entitled to a right of way over that land suitable to the business to be carried on by B in the house and grounds.
