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 15] [Section 2] [Entire Act] Union of India - Subsection Section 2(b) in The Indian Easements Act, 1882 (b)any customary or other right (not being a license) in or over immovable property which the [Government] [Substituted by A.O.1950, for " Crown" .], the public or any person may possess irrespective of other immovable property; or
