Section 46 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
46. Time for performance of promise where no application is to be made and no time is specified
Where, by the contract, a promiser is to perform his promise without application by the promisee, and no time for performance is specified, the engagement must be performed within a reasonable time.Explanation.The question "what is a reasonable time" is, in each particular case, a question of fact.
