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Indian Easements Act, 1882 61. Revocation express or implied The revocation of a License may be express or implied. Illustrations (a) A, the owner of a field, grants a license to B, to use a path across it. A with intent to revoke the license, locks a gate across the path. The license is revoked. (b) A, the owner of a field, grants a license to B to stack hay on the field. A lets or sells the field to C. The license is revoked.    |
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