POWER-OF-ATTORNEY FOR CREATING CHARGE OVER PROPERTIES

 

I, ………………………………, aged …..……… years, son of ……………………………….………………., residing at …………………………………………., intending to go abroad therefore I may not be able to lookafter my properties and hence I hereby constitute, nominate and appoint ……………………residing at ……………………………. as my true and lawful attorneys, to exercise any of the undernoted powers hereby conferred, in my name and on my behalf :

1. To sell, transfer any of my properties mention the Schedule I.

2. To advertise or otherwise procure and negotiate the sale of the said properties and to receive the purchase consideration and to issue proper receipt and discharge for the same.

3. To execute and sign a proper conveyance of the said properties to the said purchasers in my name and as my act and deed.

4. To present the said deeds of conveyance for registration to the proper registration authority, to admit the receipt of the money and to have the said deeds registered and to do all acts, deeds and things which may be necessary for conveying the said properties and registering the said deeds in a full and effective manner in all respects.

5. To sign, make and present application to the proper authority to extend the period prescribed for the registration of the said deeds and to obtain registration of the said deeds after complying with all conditions stipulated by the proper authorities.

6. To receive the original title deeds pertaining and relating to my properties mentioned and described in Schedule I given hereunder from the …………………… Bank, ………………………………….. after proper, full and effective discharge of my liability to the said bank in the legal proceedings in suit No. …………… filed and in process before the Sub-court, ……………………

7. To receive the original title deeds pertaining and relating to my properties mentioned and described in Schedule II hereunder from M/s. ………………….………………….., ………………………….. after proper, full and effective discharge of my liability against the loan I have availed from them against the equitable mortgage of properties mentioned and described in Schedule II hereunder; and

8. I hereby agree to ratify and confirm all and whatsoever my said attorney shall lawfully do or cause to be done by virtue of these presents.

I/We 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/ourselves to rectify and confirm all and whatever is done or lawfully caused to be done for me/us on account of power given by this presents.

IN WITNESS WHEREOF, signed by me, this,…………………. day of………… 20….

Signed and delivered in the presence of

Witnesses :-
EXECUTOR

1.

2.

Schedule I.