57. Authentication and registration of powers of attorney.
- A power of attorney may be brought to a Registering Officer (1) for authentication, or (2) for registration or (3) for both authentication and registration. In the first case, he shall merely make the entry prescribed for authentication, in the second case, he shall register the power in the same manner as any other document, and in the third case, he shall first authenticate the power and then admit it to registration in the usual manner.
