Section 33(1) in The Registration Act, 1977 (1920 A.D.)
(1)For the purposes of section 32, the following powers of attorney shall alone be recognized, namely -(a)if the principal at the time of executing the power-of-attorney resides in any part of the State, a power-of-attorney executed before and authenticated by the Registrar or Sub-Registrar within whose district or sub-district the principal resides;(b)if the principal at the time aforesaid does not reside in the State, a power-of-attorney executed before and authenticated by a Notary Public, or any Court, Judge, Magistrate, [Indian] [Substituted by A.L.O. 2008 for 'British'.] Consul or Vice-Consul, or representative [x x x x x] [The words 'of His Majesty or' omitted by A.L.O. 2008.] of the Government of India :Provided that the following persons shall not be required to attend at any registration-office for the purpose of executing any such power-of-attorney as is mentioned in clause (a) of this section, namely:-(i)persons who by reason of bodily infirmity are unable without risk or serious inconvenience so to attend ;(ii)persons who are in jail under civil or criminal process ; and(iii)persons exempt by law from personal appearance in Court.
