Power to Attorney to
Present Documents for Registration
BY THIS POWER OF ATTORNEY, I AC, s/o .................., r/o ................................ do hereby appoint DS, s/o ................,
r/o ......................... to be my Attorney to present the Deed of Sale dated .................
executed by me in favour of GS, s/o ..............., r/o .......................... before the
Sub-Registrar, ................. for the purpose of registration of the said deed.
This attorney is
authorised to admit the execution by me of the said Deed and appear before the
said Sub-Registrar, at all times and places as may be necessary to cause the
said Deed to be duly registered and to do all other acts that may be necessary
to effectuate the said purpose. The said attorney shall be entitled to receive
the Deed after registration and to give a receipt therefore to such person or
give such authority in relation thereto as may be necessary in this behalf.
I hereby confirm and
agree that all acts and deeds done by my said attorney in this regard shall be
deemed to have been done by me personally and I hereby undertake to confirm,
own and ratify all and every act whatsoever that my said Attorney shall
lawfully do or may cause to be done in my name, on my account and behalf and
for my benefit by virtue of this Authority conferred on him by this Power of
Attorney.
I have executed this
power of attorney before the Registering authority, ............ on this ......... Day of
.................
Sd/- AC
(Stamped and
Registered)
endorsements of
Registering Authority
