(21)[ "power of attorney" includes any instrument (not chargeable with a fee under the law relating to court-fees for the time being in force) empowering a specified person to act for, and in the name of, the person executing it and includes an instrument by which a person, not being a person who is legal practitioner, is authorised to appear on behalf of any party in any proceeding before any cour, tribunal or authority;] [Substituted by Act No. XII of 2011, dated 25th April, 2011.]
