Section 221 — Agent's lien on principal's property.
Indian Contract Act, 1872
In the absence of any contract to the contrary, an agent is entitled to retain goods, papers and other property, whether movable or immovable of the principal received by him, until the amount due to himself for commission, disbursements and services in respect of the same has been paid or accounted for to him.Open in Lexace · Ask the AI about this section
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