Affidavit for Special Power of Attorney

I, _____ son of ______ , Resident of _____, at present Resident of ______, hereby appointed and designate to my real ____, resident of _____, as my attorney through this SPECIAL POWER OF ATTORNEY pertaining to my ____ share in the property No. ____ since being ___, I legally authorized ____ son of/wife of ____ to execute sale deed in the office of Sale registrar in ____ or any appropriate office pertaining to my ____ share in the sited house property. I shall be bind by all the above sited power exercise by ____ in the capacity of my SPECIAL ATTORNEY pertaining to the above sited house property in ____

EXECUTANT

____ S/o/D/o ___, at present, R/o ____

Witnesses: 1. 2.

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