Report No. 13
25. Section 2, clause (d). -
Our views relating to consideration have already been explained. The Director of Legal Studies, Law College, Madras, has suggested that it should be expressly provided that consideration must be real and of some value in the eye of law. We think that this quality of consideration is implicit in the term itself and there being no doubt on this question, further clarification does not seem to be necessary.
Back
