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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(e) in The Easements Act, 1977 (1920 A.D.)

(e)A, having a projecting roof by means of which he enjoys an casement to discharge eaves-droppings on B's land, permanently alters the roof so as to direct the rainwater into a different channel and discharges it on C's land. The casement is impliedly released.