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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(a) in The Easements Act, 1977 (1920 A.D.)

(a)A transfers Sultanpur to B on condition that lie docs not marry C.,B imposes an easement on Sultanpur, then B marries C, B's interest in Sultanpur ends, and with it the easement is extinguished.