Special Power of
Attorney to Executive Sale Deed
I, KB, s/o Mr. RB,
r/o ......................... do hereby appoint Mr. RA, s/o Mr. KP as my attorney to do or
execute in my name and on my behalf, or otherwise for the sale purpose
hereinafter mentioned.
1.
That
the said attorney shall execute sale deed in favour of Mr. JP s/o Mr. RK r/o
.......................... on a sale consideration of Rs.1,00,000 (Rupees one lac only) and
deliver the vacant possession of House No. ....................to Mr. AR.
2.
That
the said attorney shall purchase Indira Vikas Patra of the entire amount and
deliver the same to my wife Mrs. SG.
I hereby agree that
act done by my attorney shall be acceptable to me and shall be binding on me.
IN WITNESS WHEREOF, I
have signed this power of attorney in the presence of the following witnesses,
on this .........day of........
Witnesses:
1. ....................
(Signature)
2. .................... (KB)