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Indian Contract Act, 1872 48. Application for performance on certain day to be at proper time and place 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 the performance at a proper place and within the usual hours of business Explanation: The question "what is proper time and place" is, in each particular case, a question of fact.    |
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