Section 197 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
197. Ratification may be expressed or implied
—Ratification may be expressed or may be implied in the conduct of the person on whose behalf the acts are done.Illustrations(a)A, without authority, buys goods for B. Afterwards B sells them to C on his own account; B's conduct implies a ratification of the purchase made for him by A.(b)A, without B's authority, lends B's money to C. Afterwards B accepts interests on the money form C. B's conduct implies a ratification of the loan.
