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State of Andhra Pradesh - Section

Section 53 in Andhra Pradesh Rules Under the Registration Act, 1908

53.

Although a Power of Attorney may be registered like any other instrument, it is not valid for registration purposes unless authenticated. When a Power of Attorney is brought to a Registering Officer by a person who does not understand the distinction between authentication and registration, the Registering Officer should explain the difference to him and give him such information as may be necessary.