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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 154(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(a)A lends a horse to B for his own riding only. B allows C, a member of his family, to ride the horse. C rides with care, but the horse accidentally falls and is injured. B is liable to make compensation to A for the injury done to the horse.