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 62] [Entire Act] State of Jammu-Kashmir - Subsection Section 62(d) in The Easements Act, 1977 (1920 A.D.) (d)where the property affected by the licence is destroyed or by superior force so permanently altered that the license can no longer exercise his right;
