- The powers of Attorney, the execution whereof shall be verified in accordance with the provision of clause (a) of Section 4 of the Powers of Attorney Act, 1882, shall be annexed to such petition and will be received for deposit, in the High Court of Punjab and Haryana (hereinafter referred to the Court) being satisfied as to its due execution but the court may, before making an order for its deposit, require further evidence of such execution.
