Mobile View
Main Search Forums Advanced Search Disclaimer
User Queries
[Section 72] [Complete Act]
Central Government Act
Section 72(b) in The Indian Contract Act, 1872
(b) A railway company refuses to deliver up certain goods to the consignee, except upon the payment of an illegal charge for carriage. The consignee pays the sum charged in order to obtain the goods. He is entitled to recover so much of the charge as was illegally excessive. CHAPTER VI. OF THE CONSEQUENCES OF BREACH OF CONTRACT CHAPTER VI OF THE CONSEQUENCES OF BREACH OF CONTRACT