AIR 1972 GAUHATI 122

Gauhati High Court

Hon'ble Judge(s): R. S. Bindra , J

(A) Powers of Attorney Act (7 of 1882) , S.2— Construction of powers - Power to institute and conduct ejectment proceedings in Court - Implies an authority to issue notice to quit. AIR 1929 Cal 651 and AIR 1947 Nag 17 (FB), Foll. (Para 9) (B) Powers of Attorney Act (7 of 1882) , S.2— Construction of powers - Extent of powers granted. Contract Act (9 of 1872) , S.188— Brief Note: - (B) The extent of power given by the principal to his agent by a power of attorney has to be spelled out on a fair interpretation of the language used therein that is an interpretation which corresponds with the true intention of the principal as gathered from the language used in the document. If the principal entrusts a particular job to the agent then it is not necessary that all that has to be done by the agent to accomplish that job should be detailed minutely in the power of attorney. The authority to do all that is normally required by an individual in doing such job may reasonably be assumed.(Para 9) (C) Contract Act (9 of 1872) , S.190— Maxim delegatus non potest delegare - Not of universal application. Brief Note: - (....