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Union of India - Section

Section 221 in The Indian Contract Act, 1872

221. Agent's lien on principal's property.—

In the absence of any contract to the contrary, an agent is entitled to retain goods, papers, and other property, whether movable or immovable of the principal received by him, until the amount due to himself for commission, disbursements and services in respect of the same has been paid or accounted for to him.Principal's duty to agent