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Indian Contract Act, 1872 168. Right of finder of goods may sue for specified reward offered The finder of goods has no right to sue the owner for compensation for trouble and expense voluntary incurred by him to preserve the goods and to find out the owner; but he may retain the goods again the owner until he receives such compensation; and where the owner has offered a specific reward for the return of goods lost, the finder may sue for such reward, and may retain the goods until he receives it.    |
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