56. Endorsement when a special power of attorney is used.
(1)Whenever a special power of attorney is used in registration offices for the purposes of Section 32, or when a document is presented for registration by a person entitled to present it and execution is admitted by an agent under a special power of attorney, the power shall be returned forthwith to the person by whom it was presented with the endorsement made upon it Form No. 9(d) in Appendix-II.(2)In the case of general power of attorney no such endorsement is required, and they shall be returned, after inspection, to the partial by whom they were presented.
