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Indian Contract Act, 1872 153. Termination of bailment by bailee's act inconsistent with conditions A contract of bailment is voidable at the option of the bailor, if the bailee does any act with regard to the foods bailed, inconsistent with the conditions of the bailment. Illustration A lets to B, for hire, a horse of his own riding B drives the horse in his carriage. This is, at the option of A, a termination of the bailment.    |
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