Section 6(2) in The Karnataka Money-Lenders Act, 1961
(2)The application shall be in writing and shall be signed,—(a)(i)if the application is made by an individual, by the individual;(ii)if the application is made on behalf of an undivided Hindu family, by the manager or the karnavan or the yajaman, as the case may be, of such family;(iii)if the application is made by a company or unincorporated body, by the managing director or any other person having control of its principal place of business in the territory of India or of its place of business in the area in which it intends to carry on the business; or(b)by an agent authorised in this behalf by a power-of-attorney by the individual money-lender himself or the family, or the company or the unincorporated body, as the case may be.
