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

State of Jammu-Kashmir - Subsection

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

(b)A hires a horse in Calcutta from B expressly to-march to Banaras. A rides with due care but marches to Cuttack instead. The horse accidentally falls and is injured. A is liable to make compensation to B for the injury to the horse.