Section 48 — Application for performance on certain day to be at proper time and place.

Indian Contract Act, 1872
When a promise is to be performed on a certain day, and the promisor has not undertaken to perform it without application by the promisee, it is the duty of the, promisee to apply for performance at a proper place and within the usual hours of business. Explanation .—The question "what is a proper time and place" is, in each particular case, a question of fact.

Official Hindi (PDF) ↗

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