Section 196 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
196. Right of person as to acts done for him without his authority. Effect of ratification
Where acts are done by one person on behalf of another, but without his knowledge or authority, he may elect to ratify or to dis-own such acts. If he ratifies them, the same effect will follow as if they had been performed by his authority.
