Ratification may be expressed or may be implied in the conduct of the person on whose behalf the acts are done. Illustrations (a) A, without authority, buys goods for B. Afterwards B sells them to C on his own account; B's conduct implies a ratification of the purchase made for him by A. (b) A, without B's authority, lends B's money to C. Afterwards B accepts interest on the money from C. B's conduct implies a ratification of the loan.Open in Lexace · Ask the AI about this section
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