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Indian Contract Act, 1872 4. Communication when complete The communication of a proposal is complete when it becomes to the knowledge of the person to whom it is made. The communication of an acceptance is complete- as against the proposer, when it is put in a course of transmission to him so at to be out of the power of the acceptor; as against the acceptor, when it comes to the knowledge of the proposer. The communication of a revocation is complete- as against the person who makes it, when it is put into a course of transmission to the person to whom it is made, so as to be out of the power of the person who makes it; as against the person to whom it is made, when it comes to his knowledge. Illustrations (a) A proposes, by letter, to sell a house to B at a certain price. The communication of the proposal is complete when B receives the letter. (b) B accepts A' s proposal by a letter sent by post. The communication of the acceptance is complete. as against A when the letter is posted; as against B, when the letter is received by A. (c) A revokes his proposal by telegram The revocation is complete as against A when the telegram is dispatched. It is complete as against B when B receives it. B revokes his acceptance by telegram. B's revocation is complete as against B when the telegram is dispatched, and as against A when it reaches him.    |
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