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general power of attorney by a wife in favour of her husband in respect of a residential house and other immovable properties
general power of attorney by a daughter in favour of her father in respect of a shop, various cyber / it units & other immovable properties
general power of attorney by a sister in favour of a sister for purchase & sale of any movable properties & immovable properties
general power of attorney in favour of husband & son in respect of movable / immovable properties including a flat & shop which are under agreement to purchase / agreement to sell
general power of attorney by husband & wife in favour of two daughters in respect of residential house / ancestral land / bank account / fixed deposit / joint pension account / securities / cars etc
general power of attorneyby two brothers in favour of uncle in respect of a residential apartment
general power of attorney by husband & wife in favour of grandson in respect of purchase or sale of immovable properties
general power of attorney by a sister in favour of brotehr & sister in respect of immovable properties
general power of attorney by a nri in favour of his brother in respect of all his moviable & immovable properties
general power of attorney by a nri in favour of his father in respect of his commercial property
general power of attorney in favour of brother in respect of share in the plot inherited after the death of father
special power of attorney by two joint owners of a residential apartment in favour of two persons
special power of attorney by father & mother in favour of son for purchse of entire third floor in a proposed building
agreement to sell by joint owners (through their gpa holder) in respect of already rented commercial flats in a building constructed on a prepetual lease hold plot already converted to free hold but conveyance deed not yet registered
special power of attorney in favour of friend for limited purpose in respect of an apartment
agreememt to sell in respect of an unregistered flat in a cooperative group housing society whose conveyance deed is not yet registered by the society but the sale shall be completed through transfer of share certificate and allotment letter / receipts in the name of the purchaser in the records of the cooperative group housing society.
agreement to sell in respect of shop in a multistoried shopping complex developed by a builder which was purchased by the seller from the builder
special power of attorney in favour of mother for limited purpose
agreement to sell in respect of shop in a shopping mall building developed by a builder which was purchased by the seller from the builder
