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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(d) in The Indian Easements Act, 1882

(d)A, as the owner of a certain house and farm, has the right to graze a certain number of his own cattle on Bs field, or to take, for the purpose of being used in the house, by himself, his family, guests, lodgers and servants, water or fish out of Cs tank, or timber out of Ds wood, or to use, for the purpose of manuring his land, the leaves which have fallen from the trees on Es land. These are easements.