Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 55 in The Easements Act, 1977 (1920 A.D.)

55. Accessory licences annexed by law.

- All licences necessary for the enjoyment of any interest, or the exercise of any right, are implied in the constitution of such interest or right. Such licences arc called accessory licences.IllustrationA sells the trees growing on his land to B. B is entitled to go on the land and take away the trees.