Section 58 in The Orissa Registration Rules, 1988

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State of Odisha - Section

Section 58 in The Orissa Registration Rules, 1988

58. Register of powers of attorney.

(1)Each registration office shall maintain a register of power of attorney in Form 18 in Appendix-I where it shall be remained an abstract of each power, authenticated whether such power is general or special, registered or not registered.The following particular shall be noted in the register.

(i)The full additions of Principals, attorneys and identifying witnesses as given in the powers, should invariably by given;

(ii)Endorsements recorded on a power of attorney authenticated should be copied in full.

(iii)The abstract of special powers of attorney should contain such particulars of the deeds to be registered as are mentioned in the power.

(iv)The date of authentication of such power of attorney.

(v)Recital revoking any previous powers.

(vi)A summary of the different authorities conferred upon the registration clause being noted first.

(vii)The stamp duty paid should noted in red ink above the abstract of each power.

(2)Each entry (not each column) in the register should be signed by the Sub-Registrar;

(3)At the end of the register there shall be an index to the names of all the principals and attorneys, referring to the page at which the details of the power are recorded; and such index shall be written up at the end of each year in the following form -

Name	Additions	Interest in transaction	Number	Page
(1)	(2)	(3)	(4)	(5)

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State of Odisha - Section

Section 58 in The Orissa Registration Rules, 1988

58. Register of powers of attorney.