Power of Attorney for
Execution and Presentation before Sub-Registrar
Know Ye All Men by
These Presents that I ..................... son of Shri
........................... residing at
........................................
Whereas I am a
resident of ________ now AND WHEREAS I intend to sell plot No
.................... admeasuring ....................... sq. mtrs., situate in
................... comprised in S. No. ................. (Part) and
....................(Part) purchased by me vide document No. ................
registered in the office of the Sub-Registrar, _________ more particularly
described in Schedule hereunder
And Whereas it is not
possible for me to go over personally to ________ for execution, admission and
presentation for registration of the document.
I,
the
said ..................... do hereby nominate, constitute and appoint Shri
............................... son of .......................... resident of
..................................... to be my true and lawful attorney for me
and in my name and on my behalf to do or cause to be done all or any of the
following acts, deeds, matters and things that is to say:
1. To negotiate, sell
and to execute sale deed and necessary forms and papers relating to the execution
of the sale of the property more fully described in the Schedule.
2. To declare the value
of the property before the Sub-Registrar for purposes of registration of the
said sale deed.
3. To present and lodge
the sale deed for registration before the Office of the Sub-registrar of
Assurances at ________ and to admit execution of the sale deed to receive
consideration and give receipt and discharge and to do ail acts and things
necessary for effectively registering the said sale deed.
4. To appear before any
court or authority for the purposes of any matter relating to the registration,
declaration of value or any other proceedings connected with the same.
5. To engage pleader or
authorised representatives to act on his behalf in the said proceedings to do
all other acts that may be necessary for the proper completion of the work
assigned by me to my attorney under these presents.
6. To give possession of
the said property to the purchaser by handing over vacant possession and
execute possession certificate in favour of Purchaser.
7. To deposit the sale
proceeds of the house in my Bank Account No. ............. with Bank of India
..................
8. To apply for and
obtain Income-tax Certificate under section 230A, Income-tax Act, 1961 for
registration of the said sale deed.
I do hereby ratify
and confirm that all acts, deeds and things done by my said attorney shall be
deemed to have been acts, deeds and things done by me personally and I
undertake to ratify and confirm all and whatsoever that my said attorney shall
do or purport to do or cause to be done by virtue of these presents.
IN WITNESS WHEREOF, I
have executed this power ................. on this .............. day of
........................, 2000.
The schedule above
referred to
Signed and delivered
by the within named
..................
WITNESSES;
1.
2.
Identified by me
( ) Before me
Advocate Notary
Public
