(1)For the purposes of section 32, the following powers-of-attorney shall alone be recognised, namely,(a)if the principal at the time of executing the power-of-attorney resides in any part of [India] [Substituted by Act 3 of 1951, Section 3 and Sch., for "the States" (w.e.f. 1.4.1951).] in which this Act is for the time being in force, 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 [resides in any part of India in which this Act is not in force] [Substituted by Act 3 of 1951, Section 3 and Sch., for "resides in any other part of the States" (w.e.f. 1.4.1951).], a power-of-attorney executed before and authenticated by any Magistrate;(c)if the principal at the time aforesaid does not reside in [India] [Substituted by Act 3 of 1951, Section 3 and Sch., for "the States" (w.e.f. 1.4.1951).], a power-of-attorney executed before and authenticated by a Notary Public, or any Court, Judge, Magistrate, [Indian] [Substituted by A.O.1950, for "British" .]Consul or Vice-Consul, or representative [* * *] [The words "of his Majesty or" omitted by A.O.1950.] of the Central Government:Provided that the following persons shall not be required to attend at any registration office or Court for the purpose of executing any such power-of-attorney as is mentioned in clauses (a) and (b) 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.[Explanation. In this sub-section India means India, as defined in clause (28) of section 3 of the General Clauses Act, 1897 (10 of 1897).] [Inserted by Act 3 of 1951, Section 3 and Sch.(w.e.f. 1.4.1951).]
