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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(c) in The Easements Act, 1977 (1920 A.D.)

(c)if an easement in the subject of the transfer or bequest is necessary for enjoying the other immovable property of the transferor or testator, the transferor or the legal representative of the testator shall be entitled to such easement: or