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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(1)(a) in The Land Records Maintenance Act, 1895

(a)if the principal at the time of executing the power-of-attorney resides in [a Part A State or a Part C State] [Words 'a Province of India' first substituted for the words 'British India' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948, then the words and letters within third brackets substituted for the words 'a Province of India' by the Adaptation of Laws Order, 1950.], a power-of-attorney executed before and authenticated by any Magistrate or the Registrar or Sub-Registrar appointed under section 6 of the Indian Registration Act, [1908] [Figures substituted for the figures '1877' by Bengal Act 1 of 1939.], within whose district or subdistrict the principal resides: