Report No. 10
44. Easement not to be disturbed.-
No person interested in any land requisitioned under this Part shall, without the previous written consent of the competent authority or except for the purposes of effecting repairs or complying with a municipal requirement, wilfully disturb any convenience or easement attached to such land or remove, destroy or render unserviceable anything provided for permanent use therewith or discontinue or cause to be discontinued any supply or service provided for the land.
[Section 16, R.A.]
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