Special Power of
Attorney to Present Document for Registration
By This Power of
Attorney, I .................. son of ................... resident of
.......................... do hereby appoint ....................... son of
Shri .........................…..resident of ........................... as my
attorney for me and on my behalf to appear before the Sub-Registrar of
................................. and to present and lodge before him for
registration of the deed of conveyance dated the ................ made between
me and Shri .........................son of .................... resident of
.................................. executed by me on the
......................... to admit on my behalf the execution of the said deed of
conveyance by me and receipt of sale consideration by me and to do any act,
deed or thing that may be necessary for effectively registering the said deed
of conveyance.
AND I DO HEREBY agree
to ratify and confirm all and whatever my said Attorney shall or purport to do
or cause to be done by virtue of these presents.
IN WITNESS WHEREOF, I
have executed this power ................ this ............. day of
....................., 2000.
Signed and delivered
by the within named
..................
WITNESSES;
1.
2.
Identified by me
( ) Before me
Advocate Notary
Public
