Report No. 68

The Powers of Attorney Act, 1882 March, 1977

Contents
Chapter 1	Introduction
1.1	Why the subject has been taken up
2.	Need for revision
3.	Reasons for enacting the existing Act
4.	Aspect of power-its significance
5.	Restatements and academic writings
6.	English Act of 1971
Chapter 2	Extent and Definition Section 1-extent
2.1.	Extent and Definition Section 1-extent
2.	Need for definition of "power-of-attorney"
3,4.	Rules of agency not dealt with
Chapter 3	The Effect and Construction of Powers of Attorney
3.1.	Section 2-Principle
2.	Object
3.	Section 2, last paragraph
4.	Expression "Assurance" to be omitted
5.	Section 3
6.	Verbal changes
7.	Nagpur case
8.	Construction of powers of attorney
Chapter 4	Deposit of Powers of Attorney
4.1,2	Section 4-Deposit of powers-of-attorney
Chapter 5	Married Women
5.1,2,3.	Section 5
4,5.	Modification needed
Chapter 6	Miscellaneous
6.1.	Attestation and presumptions regarding attested powers
2.	Registration Act
3.	Stamp Act
4.	Compulsory registration
5.	Irrevocable Powers-provisions in English Act of 1925
6.	No need
7.	Devolution of power given for value-English provision
8.	There does not appear to be any necessity to make this provision
9.	Appendices
Appendix 1	Recommendation as shown in the form of a draft Bill
	Contents of Appendix 1
	Short title and extent
	Definition
	Execution under powers-of-attorney
	Payment by attorney under power, without notice of death, etc. good
	Powers of attorney of married women
Appendix 2	Comparative Table showing the provision in the existing Act and the corresponding provisions, if any, in Appendix 1