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Section 167. Right of third person claiming goods bailed


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 a person, other than the bailor, claims goods bailed he may apply to the court to stop delivery of the goods to the bailor, and to decide the title to the goods.

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