Power of Attorney to
Execute a Deed of Sale
To All to Whom These
Presents Shall Come I Mr. ... residing at ………...
Whereas I have agreed
to sell my property situate at ... and which is more particularly described in
the Schedule hereunder written, by an agreement for sale dated ... entered into
with Mr. .…………..
And Whereas the sale
Is expected to be completed within a short time but as I am leaving India soon
and will be out of India for a long time I will be unable to attend at the
completion of the sale and to execute the said Deed of Conveyance and other
required documents.
And Whereas I,
therefore propose to appoint my wife Mrs. ... as my true and lawful attorney
with full power to do and execute the following acts, deeds and things which
she has agreed to do.
NOW KNOW YOU ALL AND
THESE PRESENTS WITNESSES That I, Mr. ... hereby appoint and constitute Mrs. ...
to be my true and lawful attorney or agent with full authority or power to do
and execute the following acts deeds and things In my name on my behalf and for
me viz..
1.
On
or at the time of completion of the sale of the said property, to execute the
Deed of Conveyance In terms of the draft approved by my advocate In favour of
the said Purchaser or his nominee.
2.
To
receive the sale price payable by the Purchaser under the said agreement and to
pass a valid receipt for. the same.
3.
To
sign the necessary transfer forms for transferring the said property to the
name of the Purchaser in the records of the Municipal Corporation and In the
Revenue records of the Govt.
4.
To
execute any other documents Incidental to the Deed of conveyance if required
and as advised by my advocate.
5.
To
lodge the Deed of Conveyance and other documents if any executed and requiring
registration in the office of the Registrar or Sub Registrar of Assurances
concerned and or to admit execution made before him.
6.
To
give formal possession of the said property to the Purchaser by handing over
vacant possession of such part of the said property as is in my personal
occupation and by attorning to the Purchasers, the tenants who are occupying
the said property.
7.
To
make an account of the rents and outstanding of the said property by way of
taxes, and other charges, deductions etc. as on the date of completion and if
after making account and adjustments thereof any amount is found payable by me
to the Purchaser, to pay the same or if any amount is found payable by the
Purchaser to me. to receive the same and give valid receipt for the same.
8.
To
pay stamp duty and registration charges in respect of the said document or any
part thereof, if I am liable to pay the same under the said agreement or in
law.
9.
To
settle and pay my advocate's fees in respect of the sale out of the sale
proceeds.
10.
To
credit the net sale proceeds when received to my Bank Account with Bank of
.……………
11.
To
apply for and obtain Income Tax Certificate under section 230A of the Income
Tax Act, 1961 for registration of the said Deed.
12.
And
to do all other acts and things as may be required to be done for completing
the sale, of the said property and executing the Deed of Conveyance, as I would
do if personally present.
AND I, hereby agree
to ratify all lawful acts and things done by the said attorney in pursuance of
the powers herein contained.
IN WITNESS WHEREOF I
have put my hand this ... day of .……….,2000.
THE SCHEDULE ABOVE
REFERRED TO
Signed and delivered
by
the withinnamed Mr .
......
in the presence of
......
