Acts › Indian Contract Act, 1872Indian Contract Act, 1872 268 sections.
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Open in Lexace · Ask the AI Section 1 — Short title. Section 2 — Interpretation-clause. Section 3 — Communication, acceptance and revocation of proposals. Section 4 — Communication when complete. Section 5 — Revocation of proposals and acceptances. Section 6 — Revocation how made. Section 7 — Acceptance must be absolute. Section 8 — Acceptance by performing conditions, or receiving consideration. Section 9 — Promises, express and implied. Section 10 — What agreements are contracts. Section 11 — Who are competent to contract. Section 12 — What is a sound mind for the purposes of contracting. Section 13 — "Consent" defined. Section 14 — "Free consent" defined. Section 15 — "Coercion" defined. Section 16 — "Undue influence" defined. Section 17 — "Fraud" defined. Section 18 — "Misrepresentation" defined. Section 19 — Voidability of agreements without free consent. Section 19A — Power to set aside contract induced by undue influence. Section 20 — Agreement void where both parties are under mistake as to matter of fact. Section 21 — Effect of mistakes as to law. Section 22 — Contract caused by mistake of one party as to matter of fact. Section 23 — What considerations and objects are lawful, and what not. Section 24 — Agreement void, if considerations and objects unlawful in part. Section 25 — Agreement without consideration, void, unless it is in writing and registered, or is a promise to compensate for something done, or is a promise to pay a debt barred by limitation law. Section 26 — Agreement in restraint of marriage, void. Section 27 — Agreement in restraint of trade, void. Section 28 — Agreements in restraint of legal proceeding void. Section 29 — Agreements void for uncertainty. Section 30 — Agreements by way of wager, void. Section 31 — "Contingent contract" defined. Section 32 — Enforcement of contracts contingent on an event happening. Section 33 — Enforcement of contracts contingent on an event not happening. Section 34 — When event on which contract is contingent to be deemed impossible, if it is the future conduct of a living person. Section 35 — When contracts become void which are contingent on happening of specified event within fixed time . When contracts may be enforced, which are contingent on specified event not happening within fixed time. Section 36 — Agreement contingent on impossible events void. Section 37 — Obligation of parties to contracts. Section 38 — Effect of refusal to accept offer of performance. Section 39 — Effect of refusal of party to perform promise wholly. Section 40 — Person by whom promise is to be performed. Section 41 — Effect of accepting performance from third person. Section 42 — Devolution of joint liabilities. Section 43 — Any one of joint promisors may be compelled to perform. Section 44 — Effect of release of one joint promisor. Section 45 — Devolution of joint rights. Section 46 — Time for performance of promise, when no application is to be made and no time is specified. Section 47 — Time and place for performance of promise Section 48 — Application for performance on certain day to be at proper time and place. Section 49 — Place for performance of promise, where no application to be made and no place fixed for performance. Section 50 — Performance in manner or at time prescribed or sanctioned by promise. Section 51 — Promisor not bound to perform, unless reciprocal promisee ready and willing to perform. Section 52 — Order of performance of reciprocal promises. Section 53 — Liability of party preventing event on which the contract is to take effect. Section 54 — Effect of default as to that promise which should be first performed, in contract consisting of reciprocal promises. Section 55 — Effect of failure to perform at fixed time, in contract in which time is essential. Section 56 — Agreement to do impossible act. Section 57 — Reciprocal promise to do things legal, and also other things illegal. Section 58 — Alternative promise, one branch being illegal. Section 59 — Application of payment where debt to be discharged is indicated. Section 60 — Application of payment where debt to be discharged is not indicated. Section 61 — Application of payment where neither party appropriates. Section 62 — Effect of novation, rescission, and alteration of contract. Section 63 — Promise may dispense with or remit performance of promise. Section 64 — Consequences of rescission of voidable contract. Section 65 — Obligation of person who has received advantage under void agreement, or contract that becomes void. Section 66 — Mode of communicating or revoking rescission of voidable contract. Section 67 — Effect of neglect of promisee to afford promisor reasonable facilities for performance. Section 68 — Claim for necessaries supplied to person incapable of contracting, or on his account. Section 69 — Reimbursement of person paying money due by another, in payment of which he is interested. Section 70 — Obligation of person enjoying benefit of non-gratuitous act. Section 71 — Responsibility of finder of goods. Section 72 — Liability of person to whom money is paid, or thing delivered, by mistake or under coercion. Section 73 — Compensation for loss or damage caused by breach of contract. Section 74 — Compensation for breach of contract where penalty stipulated for. Section 75 — Party rightfully rescinding contract, entitled to compensation. Section 76 — Repealed. Section 77 — Repealed. Section 78 — Repealed. Section 79 — Repealed. Section 80 — Repealed. Section 81 — Repealed. Section 82 — Repealed. Section 83 — Repealed. Section 84 — Repealed. Section 85 — Repealed. Section 86 — Repealed. Section 87 — Repealed. Section 88 — Repealed. Section 89 — Repealed. Section 90 — Repealed. Section 91 — Repealed. Section 92 — Repealed. Section 93 — Repealed. Section 94 — Repealed. Section 95 — Repealed. Section 96 — Repealed. Section 97 — Repealed. Section 98 — Repealed. Section 99 — Repealed. Section 100 — Repealed. Section 101 — Repealed. Section 102 — Repealed. Section 103 — Repealed. Section 104 — Repealed. Section 105 — Repealed. Section 106 — Repealed. Section 107 — Repealed. Section 108 — Repealed. Section 109 — Repealed. Section 110 — Repealed. Section 111 — Repealed. Section 112 — Repealed. Section 113 — Repealed. Section 114 — Repealed. Section 115 — Repealed. Section 116 — Repealed. Section 117 — Repealed. Section 118 — Repealed. Section 119 — Repealed. Section 120 — Repealed. Section 121 — Repealed. Section 122 — Repealed. Section 123 — Repealed. Section 124 — "Contract of indemnity" defined Section 125 — Rights of indemnity-holder when sued. Section 126 — "Contract of guarantee", "surety", "principal debtor" and "creditor". Section 127 — Consideration for guarantee. Section 128 — Surety's liability. Section 129 — "Continuing guarantee". Section 130 — Revocation of continuing guarantee. Section 131 — Revocation of continuing guarantee by surety's death. Section 132 — Liability of two persons, primarily liable, not affected by arrangement between them that one shall be surety on others default. Section 133 — Discharge of surety by variance in terms of contract. Section 134 — Discharge of surety by release or discharge of principal debtor. Section 135 — Discharge of surety when creditor compounds with, gives time to, or agrees not to sue, principal debtor. Section 136 — Surety not discharged when agreement made with third person to give time to principal debtor. Section 137 — Creditor's forbearance to sue does not discharge surety. Section 138 — Release of one co-surety does not discharge others. Section 139 — Discharge of surety of creditor's act or omission impairing surety's eventual remedy. Section 140 — Rights of surety on payment or performance. Section 141 — Surety's right to benefit of creditor's securities. Section 142 — Guarantee obtained by misrepresentation invalid. Section 143 — Guarantee obtained by concealment invalid. Section 144 — Guarantee on contract that creditor shall not act on it until co-surety joins. Section 145 — Implied promise to indemnify surety. Section 146 — Co-sureties liable to contribute equally. Section 147 — Liability of co-sureties bound in different sums. Section 148 — "Bailment", "bailor" and "bailee" defined. Section 149 — Delivery to bailee how made. Section 150 — Bailor's duty to disclose faults in goods bailed. Section 151 — Care to be taken by bailee. Section 152 — Bailee when not liable for loss, etc., of thing bailed. Section 153 — Termination of bailment by bailee's act inconsistent with conditions. Section 154 — Liability of bailee making unauthorized use of goods bailed. Section 155 — Effect of mixture, with bailor's consent, of his goods with bailee's. Section 156 — Effect of mixture, without bailor's consent, when the good can be separated. Section 157 — Effect of mixture, without bailor's consent, when the goods cannot be separated. Section 158 — Repayment, by bailor, of necessary expenses. Section 159 — Restoration of goods lent gratuitously. Section 160 — Return of goods bailed, on expiration of time or accomplishment of purpose. Section 161 — Bailee's responsibility when goods are not duly returned. Section 162 — Termination of gratuitous bailment by death. Section 163 — Bailor entitled to increase or profit from goods bailed. Section 164 — Bailor's responsibility to bailee. Section 165 — Bailment by several joint owners. Section 166 — Bailee not responsible on re-delivery to bailor without title. Section 167 — Right of third person claiming goods bailed. Section 168 — Right of finder of goods. Section 169 — When finder of thing commonly on sale may sell it. Section 170 — Bailee's particular lien. Section 171 — General lien of bankers, factors, wharfingers, attorneys and policy-brokers. Section 172 — "Pledge", "Pawnor" and "Pawnee" defined. Section 173 — Pawnee's right of retainer. Section 174 — Pawnee not to retain for debt or promise other than that for which goods pledged. Section 175 — Pawnee's right as to extraordinary expenses incurred. Section 176 — Pawnee's right where pawnor makes default. Section 177 — Defaulting pawnor's right to redeem. Section 178 — Pledge by mercantile agent. Section 178A — Pledge by person in possession under voidable contract. Section 179 — Pledge where pawnor has only a limited interest. Section 180 — Suit by bailor or bailee against wrong-doer. Section 181 — Apportionment of relief or compensation obtained by such suits. Section 182 — "Agent" and "principal" defined. Section 183 — Who may employ agent. Section 184 — Who may be an agent. Section 185 — Consideration not necessary. Section 186 — Agent's authority may be expressed or implied. Section 187 — Definitions of express and implied authority. Section 188 — Extent of agent's authority. Section 189 — Agent's authority in an emergency. Section 190 — When agent cannot delegate. Section 191 — "Sub-agent" defined. Section 192 — Representation of principal by sub-agent properly appointed. Section 193 — Agent's responsibility for sub-agent appointed without authority. Section 194 — Relation between principal and person duly appointed by agent to act in business of agency. Section 195 — Agent's duty in naming such person. Section 196 — Right of person as to acts done for him without his authority. Section 197 — Ratification may be expressed or implied. Section 198 — Knowledge requisite for valid ratification. Section 199 — Effect of ratifying unauthorized act forming part of a transaction. Section 200 — Ratification of unauthorized act cannot injure third person. Section 201 — Termination of agency. Section 202 — Termination of agency, where agent has an interest in subject-matter. Section 203 — When principal may revoke agent's authority. Section 204 — Revocation where authority has been partly exercised. Section 205 — Compensation for revocation by principal, or renunciation by agent. Section 206 — Notice of revocation or renunciation. Section 207 — Revocation and renunciation may be expressed or implied. Section 208 — When termination of agent's authority takes effect as to agent, and as to third persons. Section 209 — Agent's duty on termination of agency by principal's death or insanity. Section 210 — Termination of sub-agent's authority. Section 211 — Agent's duty in conducting principal's business. Section 212 — Skill and diligence required from agent. Section 213 — Agent's accounts. Section 214 — Agent's duty to communicate with principal. Section 215 — Right of principal when agent deals, on his own account, in business of agency without principals consent. Section 216 — Principal's right to benefit gained by agent dealing on his own account in business of agency. Section 217 — Agent's right of retainer out of sums received on principal's account. Section 218 — Agent's duty to pay sums received for principal. Section 219 — When agent's remuneration becomes due. Section 220 — Agent not entitled to remuneration for business misconducted. Section 221 — Agent's lien on principal's property. Section 222 — Agent to be indemnified against consequences of lawful acts. Section 223 — Agent to be indemnified against consequences of acts done in good faith. Section 224 — Non-liability of employer of agent to do a criminal act. Section 225 — Compensation to agent for injury caused by principal's neglect. Section 226 — Enforcement and consequences of agent's contracts. Section 227 — Principal how far bound, when agent exceeds authority. Section 228 — Principal not bound when excess of agent's authority is not separable. Section 229 — Consequences of notice given to agent. Section 230 — Agent cannot personally enforce, nor be bound by, contracts on behalf of principal. Section 231 — Rights of parties to a contract made by agent not disclosed. Section 232 — Performance of contract with agent supposed to be principal. Section 233 — Right of person dealing with agent personally liable. Section 234 — Consequence of inducing agent or principal to act on belief that principal or agent will be held exclusively liable. Section 235 — Liability of pretended agent. Section 236 — Person falsely contracting as agent, not entitled to performance. Section 237 — Liability of principal inducing belief that agent's unauthorized acts were authorized. Section 238 — Effect, on agreement, of misrepresentation or fraud by agent. Section 239 — Repealed.. Section 240 — Repealed.. Section 241 — Repealed.. Section 242 — Repealed.. Section 243 — Repealed.. Section 244 — Repealed.. Section 245 — Repealed.. Section 246 — Repealed.. Section 247 — Repealed.. Section 248 — Repealed.. Section 249 — Repealed.. Section 250 — Repealed.. Section 251 — Repealed.. Section 252 — Repealed.. Section 253 — Repealed.. Section 254 — Repealed.. Section 255 — Repealed.. Section 256 — Repealed.. Section 257 — Repealed.. Section 258 — Repealed.. Section 259 — Repealed.. Section 260 — Repealed.. Section 261 — Repealed.. Section 262 — Repealed.. Section 263 — Repealed.. Section 264 — Repealed.. Section 265 — Repealed.. Section 266 — Repealed.. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.