| 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 |
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.1
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1. See the Indian Evidence Act, 1872 (1 of 1872), section 117.
