Report No. 13
28. Section 4.-
The Director of Legal Studies, Madras, has expressed the opinion that section 4 needs clarification and has suggested that for the case where a letter of acceptance is posted and thereafter the acceptor revokes it by a telegram or another letter and both reach the proposer, it would be better to lay down that there is a presumption that the revocation is valid. In our view, this suggestion does not pay adequate regard to the language of section 5 according to which the acceptance may be revoked at any time before or at the moment when the letter communicating it reaches the party concerned but not afterwards. We, therefore, find ourselves unable to accept the above suggestion.
29. Section 5.- No change is necessary in section 5.
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