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State of Jammu-Kashmir - Section

Section 48 in The Easements Act, 1977 (1920 A.D.)

48. Extinction of accessory rights.

- When an easement is extinguished, the rights (if any) accessory thereto are also extinguished.IllustrationA has an casement to draw water from B's well. As accessory thereto, he has a right of way over B's land to and from the well. The easement to draw water is extinguished under section 47. The right of way is also extinguished.