Report No. 13
Section 181.- In section 181 of the principal Act, after the words "any such suit" the words "as is referred to in section 180" shall be inserted.
Section 181A.- After section 181 of the principal Act, the following section shall be inserted, namely:-
"181A. Constructive bailment.
Where, otherwise than by a mutual contract of bailment, one person lawfully comes into possession of goods belonging to another and holds them under circumstances whereby he ought, upon principles of justice, to keep them safely and restore them or deliver them to the owner, then such person and the owner have the same mutual rights and liabilities as if they were bailee and bailor respectively under a contract of bailment".
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