Section 768 in Rules of the High Court of Judicature for Rajasthan, 1952
768. Proof of power of attorney.
- Unless a power of attorney constituting such attorney as the attorney of an executor absent from the State of Rajasthan can under section 85 of the Indian Evidence Act. 1872 be presumed to have been executed and authenticated as in the said section mentioned, the Court may require further proof of its due execution.
