Report No. 11
160. Section 114.-
To section 114 we have added a new sub-section1 on the lines of section 68(6) of the English Act to explain the rights of the payer for honour which are not fully provided for in the existing section. On the other hand, we have made it clear that the payer for honour, according to the doctrine of subrogation succeeds not only to the rights but also to the duties of the holder. We have also inserted a new provision2 corresponding to section 68(2) of the English Act to resolve the question of precedence where more than one person offers to pay a bill for the honour of different parties.
1. Section 136(1), ibid.
2. Section 135, ibid.
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