Section 46 — Time for performance of promise, when no application is to be made and no time is specified.

Indian Contract Act, 1872
Where, by the contract, a promisor is to perform his promise without application by the promisee, and no time for performance is specified, the engagement must be performed within a reasonable time. Explanation .—The question "what is a reasonable time" is, in each particular case, a question of fact.

Official Hindi (PDF) ↗

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