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Union of India - Section

Section 55 in The Indian Easements Act, 1882

55. Accessory licenses annexed by law

.All licenses necessary for the enjoyment of any interest, or the exercise of any right, are implied in the constitution of such interest or right. Such licenses are called accessory licenses.IllustrationA sells the trees growing on his land to B. B is entitled to go on the land and take away the trees.