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Indian Easements Act, 1882 48. Extinction of accessory rights When an easement is extinguished, the rights (if any) accessory thereto are also extinguished. Illustration A has an easement to draw water form B’s well. An accessory thereto, he has a right of way over B’s land to and from the well. The easement to draw water is extinguished under section 47. The right of way is also extinguished.    |
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