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	2
Chapter Title	Ministry	Department
Of Contracts, Violable, Contracts and Void Agreements	Ministry of Law and Justice, Legislative Department	Department of Law and Legislative Affairs

“Misrepresentation” means and includes –

(1) the positive assertion, in a manner not warranted by the information of the person making it, of that whichis not true, though he believes it to be true;

(2) any breach of duty which, without an intent to deceive, gains an advantage to the person committing it, or anyone claiming under him; by misleading another to his prejudice, or to the prejudice of any one claiming under him;

(3) causing, however innocently, a party to an agreement, to make a mistake as to the substance of the thing which is subject of the agreement.

COMMENTS

A statement is said to be warranted by the information of the person making it when he receives the information from a trustworthy source. It should not be a mere hearsay; Mohanlal v. Sri Gungaji Cotton Mills Co., (1900) 4 CWN 369.