Section 2 in The Registration (Gujarat Amendment) Act, 2018
2. Amendment of sectior l7 of XVI of 190E
In the Registration Act, 1908, in its application to the State ofGujarat xvl of tq08. (hereinafter referred to as "the principat Act"),in section 17,-(i)in sub-section (1), -(a)for clause (f), the following clause shall be substituted, namely:-"(f) power of attomey intending to administer, manage and/or alienate immovable property in any manner' Guj.l5 of executed on or after the commencement of the
