Section 40 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
40. Person by whom promise is to be performed
If it appears from the nature of the case that it was the intention of the parties to any contract that any promise contained in it should be performed by the promiser himself, such promise must be performed by the promiser. In other case, the promiser or his representatives may employ a competent person to perform it.Illustrations(a)A promises to pay B a sum of money. A may perform this.promise, either by personally paying the money to B or by causing it to be paid to B by another; and if A dies before the time appointed for payment, his representatives must perform the promise, or employ some proper person to do so.(b)A promises to paint a picture for B. A must perform this promise personally.
