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State of Jammu-Kashmir - Section

Section 32 in The Easements Act, 1977 (1920 A.D.)

32. Right to enjoyment without disturbance.

- The owner or occupier of the dominant heritage is entitled to enjoy the easement without disturbance by any other person.IllustrationA, as owner of a house, has a right of way over B's Land, C unlawfully enters on B's land, and obstructs A in his right of way. A may sue C for compensation, not for the entry, but for the obstruction.