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 407] [Entire Act] Union of India - Section Section 60 in The Indian Easements Act, 1882 60. License when revocable .A license may be revoked by the grantor, unless(a)it is coupled with a transfer of property and such transfer is in force;(b)the licensee, acting upon the license, has executed a work of a permanent character and incurred expenses in the execution.
