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

State of Bihar - Subsection

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

(a)it the principal at the time of executing the power-of-attorney resides in [a Part A State or a Part C State] [Substituted by A.L.O. for 'a Province of India'.], 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, 1877 within whose district or sub-district the principal resides.