(r)"power of attorney" includes any instrument (not chargeable with a fee under the law relating to court-fees for the time being in force) empowering a specified person to act for and in the name of the person executing it [and includes an instrument by which a person, not being a person who is a legal practitioner, is authorised to appear on behalf of any party in any proceeding before any court, tribunal or authority] [This portion 'and includes on Tribunal or Authority' was added by Maharashtra 27 of 1985, Section 2(g), (w.e.f. 10.12.1985).];
