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 13] [Entire Act] State of Jammu-Kashmir - Subsection Section 13(k) in The Easements Act, 1977 (1920 A.D.) (k)A grants lands to B for the purpose of building a house thereon. B is entitled to such amount of lateral and subjacent support from A's land as it necessary for the safety of the house.
