20. Translation of power of attorney to be filed in certain cases.
(1)When a power of attorney is presented for attestation or when an attested power of attorney is produced by an agent with, or in connection with, a document presented for registration and it is written or authenticated or both written and authenticated in a language or languages not commonly used in the district, the registering officer shall if he does not understand the language, demand a true translation of the power or the endorsement or authentication as the case may be, in English or in a language commonly used in the district.(2)The translation shall be certified to be a true translation and shall be signed by the presentant.(3)The stamp venders endorsement on a document shall be signed by the presentant.(4)The stamp venders endorsement on a document shall be considered to be a part of the document and if it is in a language not understood by the registering officer, the party concerned shall be required to file a true translation duly certified as such.
