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State of Jammu-Kashmir - Section

Section 166 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

166. Bailee not responsible on redelivery to bailor without title

—If the bailor has no title to the goods, and the bailee, in good faith, delivers them back to, or according to the directions of the bailor, the bailee is not responsible to the owner in respect of such delivery.