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 0] [Section 22] [Entire Act] State of Jammu-Kashmir - Subsection Section 22(b) in The Easements Act, 1977 (1920 A.D.) (b)A has a right annexed to his house to cut thatching grass in B's swamp. A. when exercising his casement, must cut the grass so that the plants may not be destroyed.
