Report No. 20
Clause 17
For the sake of comprehensiveness, the rights that flow to the owner on termination of the agreement have been enumerated here.
(There is no such provision in the English Act).
The owner's right to seize the goods extra-judicially will be operative in all cases unless there is a specific contract to the contrary. The right will, of course, be subject to the provision meant for cases where a certain proportion of the hire-purchase price has been paid.1
1. See clause 18.
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