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Gujarat High Court: Section 208 Cannot Validate Acts After the Principal's Death - (20 Jul 2026)

CONTRACT

Gujarat High Court held that a power of attorney ends immediately upon the principal's death, regardless of whether the holder knew of it. It ruled that Section 208 of the Contract Act cannot validate acts done by a power of attorney holder after the principal's death.

Tags : ATTORNEY HOLDER; CONTRACT ACT; PRINCIPAL'S DEATH  

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