Legal Document View

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

State of Jammu-Kashmir - Section

Section 45 in The Easements Act, 1977 (1920 A.D.)

45. Extinction by destruction of either heritage.

- An easement is extinguished when either the dominant or the servient heritage is completely destroyed.IllustrationA, has a right of way over a road running along the foot of a sea cliff. The road is washed away by a permanent enforcement of the sea. A's easement is extinguished.