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Section 228. Principal not bound when excess of agent’s authority is not separable


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 10
Chapter Title Ministry Department
Agency, Appointment and Authority of Agents Ministry of Law and Justice, Legislative Department Department of Law and Legislative Affairs

Where an agent does more than he is authorised to do, and what he does beyond the scope of his authority cannot be separated from what is within it, the principal is not bound to recognise the transaction.

Illustration

A, authorizes B to buy 500 sheep for him. B buys 500 sheep and 200 lambs for one sum of 6,000 rupees. A may repudiate the whole transaction.

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Related judgement on Section 228. Principal not bound when excess of agent’s authority is not separable