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State of Jammu-Kashmir - Section

Section 52 in The Easements Act, 1977 (1920 A.D.)

52. "Licence" defined.

- Where one person grants to another, or to a definite number of other persons, a right to do, or continue to do, in or upon the immovable property of the grant or, something which would, in the absence of such right, be unlawful, and such right does not amount to an easement or an interest in the property, the right is called a licence.