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] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(c) in The Indian Easements Act, 1882

(c)A, having the right to discharge his eavesdroppings into Bs yard, expressly authorizes B to build over this yard to a height which will interfere with the discharge. B builds accordingly. As easement is extinguished to the extent of the interference.