Special Power of
Attorney in Favour of Two Persons to Execute Sale Deed
I, KM, age about ......
year’s s/o BL, r/o ......................., do hereby appoint Mr. RK, s/o Mr. VK r/o .....................
and RB s/o GB, r/o ....................., and every one of them to be my attorney to conduct
the undermentioned work for and on my behalf :
1.
That
the said attorney shall execute the sale deed of my house No. .................. in favour
of Mr. DC, s/o Mr. HC, r/o....................... on a sale consideration of Rs. 10,00,000/-
(Rupees ten lac thousand only).
2.
That
the said attorney/attorneys shall receive the sale amount and issue factual
receipt to Mr. DC.
3.
That
the said attorney (s) shall deposit the amount in my current account No. ........
in the ............... Bank, ..............Branch.
4.
That
the said attorney (s) shall deliver the vacant possession of the said house to
Mr. DC, and do all other works connected with this sale deed.
5.
That
the conduct of the attorney(s) shall be binding on me and shall be deemed to
have been done by me.
IN WITNESS WHEREOF I
have signed this power of attorney in the presence of the following witnesses :
on ........... day of .................
Witnesses:
1............
2........... Signature
(KM)
