(a)A Principal who desires to revoke an authenticated power may do so by filing an application together with the power, if available, before the Registering Officer.(b)A register in Form No. 18-A Appendix-I should be maintained in each registration office and in it shall be entered all revocation of power-of-attorney effected as aforesaid or intimated by other Registering Officers.Part - XII Appearance and Examinations of parties on presentation of documents(Sections 34 and 35)
