Section 6 — Easement for limited time or on condition.

The Indian Easements Act, 1882
An easement may be permanent, or for a term of years or other limited period, or subject to periodical interruption, or exercisable only at a certain place or at certain times, or between certain hours, or for a particular purpose, or on condition that it shall commence or become void or voidable on the happening of a specified event or the performance or non-performance of a specified act.

Official Hindi (PDF) ↗

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