(1)All interlineations, blanks, erasures and alterations in powers of attorney authenticated by a Registering Officer under Clause (a) of Section 33 (1), and not registered shall at the time of such authentication, be detailed in a foot note signed by the Registering Officer.When there are no intertineations, blanks, erasures or alterations in such a power of attorney the fact also shall be mentioned in a foot note signed by the Registering Officer.(2)The said foot note shall be copied in every case into the Register of power of attorney kept in Form No. 18 in Appendix-I.(3)Interlineation, etc. in the authentication endorsements shall be initialled by the Registering Officer.
