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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 200(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(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