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Section 153. Termination of bailment by bailee’s act inconsistent with conditions


Category of Bare Act Name of the Act Year of Promulgation
Civil Laws Indian Contract Act, 1872 1872
Act Number Enactment Date Chapter Number
9 1872-04-25 9
Chapter Title Ministry Department
Of bailment Ministry of Law and Justice, Legislative Department Department of Law and Legislative Affairs

A contract of bailment is voidable at the option of the bailor, if the bailee does any act with regard to the foods bailed, inconsistent with the conditions of the bailment.

Illustration

A lets to B, for hire, a horse for his own riding. B drives the horse in his carriage. This is, at the option of A, a termination of the bailment.

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