Report No. 20
Index to Appendix I
Clause |
Subject-matter |
Page Nos. |
Chapter I |
||
Preliminary |
||
1 |
Short title, extent and commencement |
20.21 |
2 |
Definitions |
20.21 |
Chapter II |
||
Form and Contents of Hire-Purchase Agreements |
||
3 |
Hire-Purchase agreements to be in writing and signed by all parties |
20.22 |
4 |
Contents of hire-purchase agreements |
20.22 |
5 |
Two or more agreements when treated as a single hire-purchase agreement |
20.23 |
Chapter III |
||
Warranties and Conditions, and Passing of Property |
||
6 |
Warranties and conditions to be implied in hire-purchase agreements |
20.23 |
7 |
Passing of property |
20.24 |
Chapter IV |
||
Rights and Obligations of Hirer |
||
8 |
Right of hirer to purchase at any time with rebate |
20.24 |
9 |
Right of hirer to terminate agreement at any time |
20.25 |
10 |
Right of hirer to appropriate payments in respect of two or more agreements |
20.25 |
11 |
Right of hirer to assign his right, title and interest under the agreement |
20.26 |
12 |
Obligations of hirer to comply with the agreement |
20.26 |
13 |
Obligation of hirer in respect of care to be taken of goods |
20.26 |
14 |
Obligation of hirer in respect of use of goods |
20.27 |
15 |
Obligation of hirer to give information as to whereabouts of goods |
20.27 |
Chapter V |
||
Rights and Obligations of Owner |
||
16 |
Right of owner to terminate hire-purchase agreement for default in payment of hire or unauthorized act or breach of express conditions |
20.27 |
17 |
Rights of owner on termination |
20.27 |
18 |
Restriction on owner's right to recover possession of goods otherwise than through court |
20.28 |
19 |
Relief against termination for non-payment of hire |
20.28 |
20 |
Relief against termination for unauthorized act or breach of express condition |
20.28 |
21 |
Obligation of owner to supply copies and information |
20.29 |
Chapter VI |
||
Miscellaneous |
||
22 |
Discharge of price otherwise than by payment of money |
20.29 |
23 |
Insolvency of hirer |
20.3 |
24 |
Successive hire-purchase agreements between the same parties |
20.3 |
25 |
Evidence of adverse detention in suit or petition to recover possession of the goods |
20.3 |
26 |
Hirer's refusal to surrender goods not to be conversion in certain cases |
20.3 |
27 |
Service of notice |
20.3 |
28 |
Act not to apply to existing agreements |
20.3 |
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