Section 53 — Who may grant license.

The Indian Easements Act, 1882
A license may be granted by any one in the circumstances and to the extent in and to which he may transfer his interests in the property affected by the license.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.