Section 207 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
207. Revocation and renunciation may be expressed or implied
—Revocation and renunciation may be expressed or may be implied in the conduct of the principal or agent respectively..IllustrationsA empowers B to let A's house. After ward A lets it himself. This is an implied revocation of B's authority.
