Section 11(1) in The Bengal Land Records Maintenance Act, 1895
(1)For the purposes of the last preceding section, the powers-of-attorney here mentioned shall alone be recognized, -(a)it the principal at the time of executing the power-of-attorney resides in [a Part A State or a Part C State] [Substituted by A.L.O. for 'a Province of India'.], a power-of attorney executed before and authenticated by any Magistrate or the Registrar or Sub-registrar appointed under Section 6 of the Indian Registration Act, 1877 within whose district or sub-district the principal resides.(b)if the principal at the time aforesaid does not reside in [a Part A State or a Part C State] [Substituted by A.L.O. for 'a Province of India'.], a power-of-attorney executed before and authenticated by a notary public, or any Court, Judge, Magistrate, Indian [***] [Words 'or British' omitted by A.L.O.] Consul or Vice-Consul or representative [* * *] [Words 'of Her Majesty or' omitted by A.L.O.] of the [State] [Substituted by A.L.O.] Government:Provided that the following persons shall not be required to attend at any office or Court for the purpose of executing any such power-of-attorney as is mentioned in clause (a) of this Section :-Persons exempted by law from personal appearance in Court;persons who by reason of bodily infirmity are unable, without risk or serious inconvenience, so to attend; and persons who are in jail under Civil or Criminal process.
