(1)A power-of-attorney shall not be recognised as authorising an agent to act on behalf of a Principal under the Act. unless it contains an express or implied authority in that behalf(2)Powers of attorney which do not contain or imply an authority to appear in a registration office to present documents for registration (Section 32) on behalf of the Principal or to admit the execution of documents (Section 34) executed by the Principal shall not be authenticated under Clause (a) of Section 33(1).
