Section 37(b) in The Easements Act, 1977 (1920 A.D.)
(b)A, in 1860, let Sultanpur to B for thirty years from the date of the lease. B, in 1861, imposes an easement on the land in favour of C, who enjoys the easement peaceably and openly as an easement without interruption for twenty- nine years. B's interest in Sultanpur then ends and with it C's easement.
