Section 8(d) in The Easements Act, 1977 (1920 A.D.)
(d)A and B are lessees of the same lessor. A of a Herd X for a term of Five years, and B of a field Y for a term of ten years. A's interest under his lease is transferable; B's is not. A may impose on X. in favour of B, a right of way terminable with A's lease.
