Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Powers-Of-Attorney (Amendment) Act, 1982 55 of 1982 [22 October 1982] CONTENTS 1. Short Title 2. Insertion Of New Section 1A 3. Amendment Of Section 2 4. Amendment Of Section 3 5. Amendment Of Section 4 6. Amendment Of Section 5 Powers-Of-Attorney (Amendment) Act, 1982 55 of 1982 [22 October 1982] An Act to further to amend the Powers-of-Attorney Act, 1882. BE it enacted by Parliament in the Thirty- third Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Powers-or-Attorney(Amendment)Act, 1982. 2. Insertion Of New Section 1A :- In the Powers- of- Attorney Act, 1882 (7 of 1882. ), (hereinafter referred to as the principal Act), after section 1, the following section shall be inserted, namely:- 1A.Definition.- In this Act, "power- of- attorney" includes any instrument empowering a specified person to act for and in the name of the person executing it. 3. Amendment Of Section 2 :- In section 2 of the principal Act, the word "assurance", occurring at both the places shall be omitted. 4. Amendment Of Section 3 :- In section 3 of the principal Act, the words "lunatic",, or bankrupt", "lunacy," and "bankruptcy", shall be omitted. 5. Amendment Of Section 4 :- In section 4 of the principal Act in clause (a) and clause (d) after the words "the High Court", the words "or District Court" shall be inserted. 6. Amendment Of Section 5 :- In section 5 of the principal Act, for the words "A married woman, whether a minor or not, shall by virtue of this Act, have power as if she were unmarried and of full age", the words "A married woman of full age shall, by virtue of this Act, have power as if she were unmarried," shall be substituted.