General Power of
Attorney
Know All Men by These
Presents that, I, RP s/o late GR, r/o ..............................., do hereby appoint Mr. SK,
Advocate, s/o Late BN r/o ................................ as many attorney and authorise them to
do all or any of the thing jointly or severally on my behalf.
1.
That
the said attorney shall demand, collect and receive in my name and on my behalf
all debt, loans advantages and other claims do to me . The are further
empowered to take all lawful proceedings and means to recover and receive the
said loans advances and debts etc. They are empowered to prosecute and defend
to lawful action suits and claims and refer the matter to arbitrators, file the
suit, compromise the suit and execute such instruments as they think proper and
necessary.
2.
The
said attorneys are empowered to borrow from time to time such loans and
advances as they think proper in my interest and furnish security of movable
and immovable property on such terms and conditions as the think proper.
3.
The
said attorneys are empowered to sell, exchange, surrender, lease or depose of
any houses and buildings lands, etc, which belong to me in such manner as they
thing proper and expedient.
4.
The
said attorneys are empowered to invest my monies as my attorneys as any of the
think proper and expedient .
5.
The
said attorneys are empowered jointly and severally to deposit the monies they
collect on my behalf in my bank account.
6.
The
said attorneys are authorised to draw, accept, endorse, negotiate, retire, and
pay any bills of exchange, promissory note cheques, and other negotiable
instruments, as they think proper and expedient in my interest.
7.
The
said attorneys are authorised to operate to my bank account, close the bank
account open bank account in some other bank as they think proper and expedient
in my interest.
8.
The
said attorneys are authorised to let out or to give on lease my properties to
the persons they think proper, recover rent, already due, and recover the rent
as may due in future from time to time. They are further authorised to sue the
persons for recovery to rent, to compromise the sue and do all other works
concerning with it .
9.
The
said attorneys are authorised to take the property on lease and execute lease
deed for and on my behalf as my attorneys.
10.
They
are authorised to call upon shares belonging to me and attend the meetings of
any company of which I am the shareholders.
11.
The
said attorneys are authorised to appoint, or remove the agents to look after my
estate and fix the salaries etc. of the agent of my behalf as my attorneys.
12.
The
said attorneys are authorised to do generally of all such things and acts as
may attorneys or attorney, which shall be binding on me.
IN WITNESS WHEREOF I
have signed this deed of power of attorney in the presence of the following
witnesses :
Witnesses :
1...... Signature.
2......
