Report No. 193
Acquisition of easementary rights:
So far as acquisition of easementary rights is concerned, section 25 refers to the acquisition of such rights by prescription. Section 25 states that where "the access and use of light or air to and for any building have been peaceably enjoyed therewith as an easement, and as of right, without interruption and for twenty years", the said user acquires an easementary right on the property of another person. So far as acquisition of easementary right over property of Government is concerned, section 25(3) requires thirty years enjoyment.
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