Section 22 in Rajasthan Tenancy (Government) Rules, 1955
22. Persons who may present document.
- Every document to be attested shall be presented in person by the executant himself or by his agent, representative or [assignee] [Inserted by Notification Dated 17-8-1965, Published in Rajasthan Government Gazette, Part IV(C), Dated 17-8-1965.], duly authorised by power of attorney executed before and authenticated by a Registrar or Sub-Registrar in India.
