Report No. 68

Object

3.2. As was stated in the Statement of Objects and Reasons1 to the Powers-of-attorney Bill, 1881, as the law relating to powers of attorney stood before the Bill, the donee of a power of attorney, when executing an instrument pursuant to the power "must sign and, where sealing is required, must seal in his principal's name.2 The first object of the Powers of Attorney bill, was to render it legal for such donees to execute in and with their own names and seals. The Statement of Objects and Reasons added : "The law respecting the execution of instruments under powers of attorney will thus be made accordant with what will be the rule in England from and after the 31st December, 1881, and with what is believed to be the practice in the North Western Provinces, British Burma and probably elsewhere in India."

1. Gazette of India, October 22, 1881, Part V, p. 1473.

2. See Chapter 2, supra.