Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 67] [Entire Act]

Union of India - Section

Section 207 in The Indian Contract Act, 1872

207. Revocation and renunciation may be expressed or implied.—

Revocation or renunciation may be expressed or may be implied in the conduct of that principal or agent respectively.IllustrationA empowers B to let A's house. Afterwards A lets it himself. This is an implied revocation of B's authority.