Power of Attorney for
Obtaining Letters of Administration
Know All Men By These
Presents that I, ..................... son of ............................. do
hereby irrevocably nominate, constitute and appoint Shri
........................ son of ................................ resident of
................... my attorney and on my behalf to execute or do all or any of
the acts or things hereinafter mentioned that is to say:-
1.
To
make inventory of all items of estate of my deceased father the late Shri
..................residing at the time of his death at ............. to take
possession of all the properties left by my father and to ascertain the
particulars of the property by my father by making correspondence with banks,
companies, friends and relatives.
2.
To
apply for and obtain letters of administration in respect of the Estate of late
Shri ...................... who died on ....................... day of
.......................... 19 .............. from the court of competent
jurisdiction for my use and benefit.
3.
To
sign, declare and file petition in the court and to sign and to file the
account and documents, inventory in respect of the estate of the said deceased
and to file undertaking, administrator's oath required to be given in court.
4.
To
engage and appoint any solicitor, counsel, pleader, advocate or lawyer to apply
for the letters of administration in the court and to sign and verify any
application or petition for the grant and for doing other necessary work relating
to the grant of letters of administration.
5.
To
pay fees, charges and expenses required to be paid for obtaining the said
limited grant.
6.
To
contest caveat if any filed by any person and to file such applications and
other papers as may be required.
7.
To
recover the estate, rents and profits of the immovable properties, pay the tax
payable to State Government/Central Government or any Municipal or other
authority and deposit the balance money with an account in any Bank to be
opened in my name and to make the shares/debentures/securities, etc. in any
locker with the same bank in my name or in the name of my Attorney.
8.
To
generally to do all other acts, deeds and things as may be necessary or
required in connection with the grant as aforesaid.
And I hereby for
myself, my heirs, executors, administrators and legal representatives ratify
and confirm and agree to ratify and confirm whatsoever my said attorney shall
do or purport to do by virtue of these presents.
IN WITNESS WHEREOF, I
the said ..................... have hereto set and subscribed my hands this
................ day of ................ 2000.
Signed and delivered
by the within named
..................
WITNESSES;
1.
2.
Identified by me
( ) Before me
Advocate Notary
Public
