Section 235 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
235. Liability of pretended agent
A person untruly representing himself to be the authorised agent of another, and thereby inducing a third person to deal with him as such agent, is liable, if his alleged employer does not ratify his acts, to make compensation to the other in respect of any loss or damage which he has incurred by so dealing.
