Report No. 13

152. Section 199. -

No change is necessary in section 199.

153. Section 200. -

The ratification of a contract does not give the person who ratifies it a right of action in respect of any breach thereof committed before the time of the ratification.1 This proposition may be incorporated in a separate section.2

1. Ibid. 43.

2. Vide section 200A of App I.