AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 87 words
Sale, J.—In this case an application was made for letters of administration under a power of attorney as to the execution of which a declaration was made before the Chief Magistrate of Glasgow. On the question whether that declaration is sufficient evidence of the execution of the power, I have been furnished with a very full note by the Registrar, Mr. Belchambers, I entirely approve of that note, and for the reasons therein stated, I think the declaration is sufficient proof of the execution of the power.