Section 118 in The Orissa Registration Rules, 1988
118. Extracts from the register of powers of attorney.
- Extracts from the register of power of attorney may be granted on consideration whether it affects immovable property if so, it may be treated under Section 57(1) as documents registered in Book No. 1. If not it should be treated under Section 57(3) as relating to entries in Book No. 4.
