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 1] [Section 27] [Entire Act] Union of India - Subsection Section 27(a) in The Indian Easements Act, 1882 (a)A, as owner of a house, has a right to lead water and send sewage through Bs land. B is not bound, as servient owner, to clear the water-course or scour the sewer.
