Section 381(24) in High Court of Chhattisgarh Rules, 2005
(24)Proof of power of attorney. - Unless a power of attorney constituting such attorney or the attorney of an executor absent from the State of Chhattisgarh 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.
