Section 194 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
194. Relation between principal and person duly appointed by agent to act in business of agency
Where an agent, holding an express or implied authority to name another person to act for the principal in the business of the agency, has named another person accordingly, such person is not a sub-agent, but an agent of the principal for such part of the business of the agency as is entrusted to him.Illustrations(a)A directs B, his solicitor, to sell his estate by auction, and to employ auctioneer for the purpose. B names C, an auctioneer, to conduct the sale. C is not a sub-agent, but is A's agent for the conduct of the sale.(b)A authorises B, a merchant in Calcutta, to recover the moneys due to A from C and Co. B instructs D, a solicitor, to take legal proceedings against C and Co. for the recovery of the money. D is not a sub-agent, but is solicitor for A.
