Report No. 13

147. Section 195.-

No change is recommended in section 195.

148. Section 196.-

As regards the provision relating to ratification in section 196, we think that the proposition laid down by Bowstead1 should be added to the section, namely, that for the purpose of ratification it is immaterial whether the person doing the act was an agent exceeding his authority, or was a person having no authority at all.

1. Bowstead on Agencey, 1951 Edn., p. 33.