Report No. 11
96. Section 45A.-
Though it may be somewhat impracticable to enforce by suit the right conferred by section 45A, we have thought it safe to retain the section, and even to extend it to all instruments; for, there is no justification to restrict it to a bill. In Baldeo v. Grish, 2 All 754, a case before the Act, the right to a duplicate of a cheque was recognised and this was followed in Udho Ramchandi v. Hemraj, AIR 1924 Lah 198, in the case of a lost hundi. We have followed these decisions in widening the provision1.
1. Section 53 of App I.
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