POWER OF ATTORNEY FOR COLLECTION OF RENT

 

 I,____________ aged about_____________, residing at _________________, do hereby appoint the Mr_________________, residing at______________________ as my true and lawful attorney in my name and on my behalf, to do or execute all or any of the acts or things hereinafter mentioned, that is to say:

To collect the rent from the tenants of the Building, namely,___________________ consist ___________________ Floors situated at__________________________ as and when it becomes due; and to issue necessary receipt or receipts for rent and to execute any other documents that may be necessary, on my behalf, for that purpose.

 

I do hereby declare that all Acts, Deeds and things legally done or executed by the said attorney shall be deemed to be act, deeds and things done by me. I also bind myself to rectify and confirm all and whatever is done or lawfully caused to be done for me on account of power given by this presents.

 

Singed: ________________________

Date: ______________________

 

 

Signed and delivered in the presence of

 

Witnesses :-

 

EXECUTOR

 

1.

 

2.