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] [Entire Act] State of Jammu-Kashmir - Section Section 58 in The Easements Act, 1977 (1920 A.D.) 58. Grantor's duty to disclose defects. - The grantor of a licence is bound not do anything likely to render the property affected by the licence dangerous to the person or property of the license.
