Section 67 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
67. Effect of neglect of promisee to afford promiser reasonable facilities for performance
If any promisee neglects or refuses to afford the promise or reasonable facilities for the performance of his promise, the promiser is excused by such neglect or refusal as to any non-performance caused thereby.IllustrationsA contracts with 13 to repair B's house.B neglects or refuses to point out to A the places in which his house requires repair.A is excused for the non-performance of the contract if it is caused by such neglect or refusal.
