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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(d) in The Easements Act, 1977 (1920 A.D.)

(d)A, a riparian owner, acquires, as against the lower riparian owners a prescriptive right to pollute a stream by throwing saw dust into it. This does not entitled A to pollute the stream by discharging into it poisonous liquor.