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] [Section 4] [Entire Act] Union of India - Subsection Section 4(b) in The Indian Easements Act, 1882 (b)A, as the owner of a certain house, has the right to go on his neighbour Bs land, and to take water for the purposes of his household out of a spring therein. This is an easement.
