Report No. 13
149. Section 197.-
No change is necessary in section 197.
150. Section 198.-
Section 198 should be subjected to an exception, namely, 'unless he intends to ratify the act, and take the risk, whatever the circumstances may have been'.1
1. Bowstead: Op. Cit., 11th Edn., p. 39.
151. For the purpose of ratification it is not necessary that the principal should have knowledge of the legal effect of the act or of collateral circumstances affecting the nature thereof.1 In order to make the position clear this principle may be embodied in section 198 by way of an Explanation or otherwise.
1. Ibid.
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