Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 14] [Entire Act] Union of India - Subsection Section 14(g) in The Indian Evidence Act, 1872 (g)A is sued by B for the price of work done by B, upon a house of which A is owner, by the order of C, a contractor.
