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Citedby 10 docs - [View All]
State Of Rajasthan vs Narendra Mal on 21 July, 1981
Shivagonda Ravaji Sankpal vs Chandrakant Dnyanu Sutar on 3 August, 1977
Debabrata Basu And Ors. vs State Of West Bengal And Ors. on 26 September, 1980
Wigman Electrical Eng. Ind. P. ... vs Union Of India on 12 March, 1991
Rajab Ali Pirani vs State Of Andhra Pradesh on 7 February, 1966

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[Section 2] [Complete Act]
Central Government Act
Section 2(f) in The Limitation Act, 1963
(f) " easement" includes a right not arising from contract, by which one person is entitled to remove and appropriate for his own profit any part of the soil belonging to another or anything growing in, or attached to, or subsisting upon, the land of another;