Section 200 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
200. Ratification of unauthorised act cannot injure third person
An act done by one person on behalf of another, without such other person's authority, which, if done with authority, would have the effect of subjecting a third person to damages, or of terminating any right or interest of a third person, cannot by ratification, be made to have such effect.Illustrations(a)A, not being authorised thereto by B, demands on behalf of B, the delivery of a chattel, the property of B, from C, who is in possession of it. This demand cannot be ratified by B, so as to make C liable for damages for his refusal to deliver(b)A holds a lease from 13, terminable on three month's notice. C, an un-authorised person, gives notice of termination to A. The notice cannot be ratified by B, so as to be binding on A.Revocation of Authority
