Section 48 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
48. Application for performance on certain day to be at proper time and place
When a promise is to be performed on a certain day and the promiser has not undertaken to perform it without application by the promisee, it is the duty of the promisee to apply for performance at a proper place and within the usual hours of business.Explanation. The question "what is a proper time and place" is, in each particular case, a question of fact.
