REVOCATION OF A POWER-OF-ATTORNEY

 

 I,__________________________ Aged about ___________________ residing at

________________________________.

 

WHEREAS by a Power-of-Attorney, dated the _______________,I appointed Mr_______________________, aged about_____________________________, residing at __________________________as my lawful attorney, for me and in my name for the purpose of selling my property situated at________________________________.

 

Now by this deed I, the said principal, do by these presents absolutely revoke the said Power-of-Attorney.

 Provided, that nothing herein contained shall impeach or invalidate any act which the said attorney shall do or cause to be done by virtue of any power or authority expressed to be given by the said Power-of-Attorney, before the revocation thereof by these presents shall have been made known to the said attorney.

 

IN WITNESS  I, have hereto signed at__________________ on this the _____________

EXECUTOR

 

Witnesses:-

 

1.

 

2.

 

Executed and Signed before me in my office.